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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(2)The Judge may there upon record in writing that the agent is permitted to appear and act on behalf of the party; and unless and until the said permission is granted, no appearance, application, or act, of the agent shall be recognized by the Court.