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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(2) in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002

(2)Where an appeal or an application is presented by a Pleader or an authorised agent it shall be accompanied by a duly stamped letter of authority appointing him as such.