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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in The Housing Finance Institutions Debt Recovery Appellate Tribunal (Procedure)Rules, 2002

(2)Where the parties to the appeal are being represented by an agent, documents authorising him to act such agent shall also be appended to the appeal :Provided that where an appeal is filed by a legal practitioner, it shall be accompanied by a duly executed Vakalatnama.