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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(2) in Maharashtra State Co-operative Tribunal Regulations, 1962

(2)Where an appeal or application is signed and presented by an agent it shall be accompanied by a letter of authority appointing him as such and duly signed by the appellant or the applicant, as the case may be.