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[Cites 0, Cited by 0] [Section 602H] [Entire Act]

State of Uttar Pradesh - Subsection

Section 602H(3) in The General Rules (Civil), 1957

(3)Counsel appearing on behalf of the complainant or for the pleader or the Mukhtar shall file a properly stamped vakalatnama if they wish to appear and act, and a memorandum of appearance where they wish only to plead before the Inquiring Officer.