Section 2(1)(d) in West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 2001

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State of West Bengal - Subsection

Section 2(1)(d) in West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 2001

(d)"authorised agent" means,-

(i)a person holding a power of attorney authorising him to act on behalf of his principal, or

(ii)an agent empowered by a written authorisation of his principal;