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

State of Odisha - Subsection

Section 2(b) in The Orissa Chit Funds Rules, 1985

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