Agency. (1) All 2* * *applications and communications to the Controller under this Act may be signed by, and all attendances upon the Controller may be made by or through a legal practitioner or by or through an agent authorised to the satisfaction of the Controller.(39 of 1970). --------------------------------------------------------------------- 1 Ins. by Act 7 of 1930, s. 30. 2 Certain words omitted by Act 39 of 1970. s. 162 and Sch. (w.e.f. 20-4-1972). --------------------------------------------------------------------- 20(2)The Controller may, if he sees fit, require- (a) any such agent to be resident in 1[India]; (b) any person not residing in 1[India] to employ an agent residing in 1[India]; (c) the personal signature or presence of any applicant 2*** or other person. Powers, etc., of 3[Central Government]Power for Central Government to make rules.
