Section 2(m) in The Rajasthan Advocates Welfare Fund Act, 1987
(m)"Vakalatnama" means and includes memorandum of appearance or any other document by which an advocate is empowered to appear or plead before any court, tribunal or other authority legally authorised by any law to take evidence or to adjudicate or decide any dispute [but does not include a memorandum of appearance authorising an advocate to appear on behalf of another advocate for the purpose of seeking adjournment only; and] [Substituted by Rajasthan Act No. 9 of 2003 enforced w.e.f. 5.4.2003-Notification No. F. 2(10) Vidhi-2/2003, dated 5.4.2003-Rajasthan Gazette Extraordinary, Part IV-A, dated 5.4.2003, page 17 and corrected by corrigendum of even number dated 21.4.2003, Published in Rajasthan Gazette Extraordinary., Part IV-A, dated 22.4.2003, page 35 = 2003 RSCS/Part II/P. 171/H. 125.]
