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] [Entire Act] State of Uttar Pradesh - Section Section 21 in The General Rules (Civil), 1957 21. Authority to co-suitor to act. - If one or more suitors authorise a co-suitor to appear, plead, or act in his or their behalf it shall be done through a duly stamped power-of-attorney.
