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[Cites 0, Cited by 1] [Section 99] [Entire Act]

State of Gujarat - Subsection

Section 99(2) in The Gujarat Co-Operative Societies Act, 1961

(2)Except where a dispute involves complicated question of law or fact, no legal practitioner in his capacity as a legal practitioner or as person holding a power of attorney shall be permitted to appear on behalf of any party at the hearing of a dispute.