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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Chattisgarh - Subsection

Section 48(2) in High Court of Chhattisgarh Rules, 2005

(2)No advocate shall act for any person in these proceedings unless he has been appointed for the purpose by such person by a document in writing signed by such person or by his recognized agent or by some other person duly authorized by or under a power of attorney, to make such appointment.