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State of Uttar Pradesh - Section

Section 493 in The General Rules (Civil), 1957

493. Representation of Guarantee Society by agent.

- When such a Guarantee Society is represented by an agent, the document or documents authorising the latter to act on behalf of the Society shall in the first instance be submitted to and approved of by the court, and whenever a bond is sent to him for signature, it shall be accompanied by a letter in Form No. 162 and the agent shall send a reply under his signature in Form No. 163.