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 58] [Entire Act] State of Odisha - Subsection Section 58(2) in The Orissa Chit Funds Rules, 1985 (2)In the proceedings before the appellate authority, the appellant and the respondent may be represented by an agent holding a power-of-attorney or by a legal practitioner.
