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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(i) in The Court Fees Act, 1870

(i)Power of attorney to institute or defend a suit when executed [by a member of any of the Armed Forces of the Union] [Substituted for the words 'by an officer, warrant officer, non-commissioned officer or private of Her Majesty's army' by the Adaptation of Laws Order, 1950.] not in civil employment.