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 1] [Entire Act] State of Punjab - Section Section 4 in Power of Attorney Rules, 1969 4. Receipt given on an order for deposit being made. - On an order passed under rule 3, the Power of Attorney will be placed on the file of instruments deposited under the said Act and a receipt given for it.
