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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(c) in Rules framed by High Court in relation to Advocates

(c)Where there are more parties than one and they want to file one Vakalatnama it may be received from any one of them of a person duly authorised by any one of them without special authority from the other(s).