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 53] [Entire Act] State of Odisha - Subsection Section 53(1) in The Orissa Registration Rules, 1988 (1)A power-of-attorney shall not be recognised as authorising an agent to act on behalf of a Principal under the Act. unless it contains an express or implied authority in that behalf
