Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(3) in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965

(3)Every application for loan shall be made in Form 'A' annexed to the rules and should be signed by the applicant or by a person holding a duly authenticated power of attorney from the applicant authorising to sign and act on behalf of the applicant in such matters.