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[Cites 0, Cited by 11] [Entire Act]

State of Punjab - Section

Section 2 in Power of Attorney Rules, 1969

2. Presentation of petition to the Deputy Registrar.

- An application to deposit a power of Attorney shall be made by a petition signed by the applicant which shall be presented to the Deputy Registrar (Judicial) either by the petitioner in person or through an Advocate of the High Court.