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 0] [Section 59] [Entire Act] State of Odisha - Subsection Section 59(a) in The Orissa Registration Rules, 1988 (a)A Principal who desires to revoke an authenticated power may do so by filing an application together with the power, if available, before the Registering Officer.
