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 55] [Entire Act] State of Odisha - Subsection Section 55(2) in The Orissa Registration Rules, 1988 (2)The said foot note shall be copied in every case into the Register of power of attorney kept in Form No. 18 in Appendix-I.
