Section 155 in The Orissa Registration Rules, 1988
155. Appearance of Advocates in appeals, applications and enquiries.
- In an enquiry connected with an appeal under Section 72 or an application under Section 73 or in an original enquiry under Section 74, persons not qualified under the Legal Practitioners' Acts shall not be allowed to appear. Such persons are not, however, debarred from acting as agents if authorised by a duly authenticated power of attorney.
