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State of Gujarat - Section

Section 35 in Gujarat High Court Rules, 1993

35. Power of Attorney to be produced.

- When an appeal or application or other proceeding is presented by or on behalf of a person purporting to act as a power of attorney on behalf of a party, the power of attorney shall be produced at the time of presentation and file a certified copy of the said power of attorney with an appeal or application or other proceedings as the case may be.