Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Punjab - Subsection Section 2(q) in The Punjab Advocates Welfare Fund Act, 2002 (q)"Vakalatnama" means a power of attorney, memorandum of appearance or any other document by which an Advocate is empowered to appear or plead any court.
