Section 2(o) in The Maharashtra Advocates Welfare Fund Act, 1981
(o)"Vakalatnama" includes a memorandum of appearance or any other document by whatever name called and includes any authority letter, by which an Advocate is empowered to act, appear or plead before any Court, or any Tribunal or such other authority or person as is referred to in section 14 legally authorised to take evidence or to adjudicate or decide any disputes.
