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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Manipur - Subsection

Section 2(c) in The Chit Fund (Manipur) Rules, 1994

(c)"authorised agent" means a person duly authorised by a powers-of-attorney executed and authenticated in the manner specified in Section 33 of the Registration Act, 1908 (Central Act XVI of 1908) or a person authorised by a letter or authorisation specified in Form XX by the person concerned;