Section 148 in Himachal Pradesh Co-Operative Societies Rules, 1971
148. Restrictions on legal practitioners.
- Except with the permission of the Registrar or the person deciding a dispute under clause (b) and (c) of subsection (1) of section 73, or the appellate authority, as the case may be, no legal practitioner in his capacity as a legal practitioner, or a person holding a power of attorney (except where the legal practitioner or attorney is a near relative to the party or is himself a party to the dispute), shall be permitted to appear on behalf of any party at the hearing.
