Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Odisha - Subsection Section 3(g) in The Registration (Orissa Amendment) Act, 2001 (g)power-of-attorney relating to transfer of immovable property possession whereof has been or is handed over to the purported attorney holder".
