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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(n) in The Bihar State Advocates' Welfare Fund Act, 1983

(n)"Vakalatnama" means vakalatnama and includes memorandum of appearance or any other document by which an advocate is empowered to appear or plead before any Court, tribunal or other authority. But it shall not include memorandum of appearance filed on behalf of the State or Officer representing State or Government.