Section 2(b) in Indian Stamp Act (Chhattisgarh Prevention of undervaluation of Instruments) Rules 1975

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State of Chattisgarh - Subsection

Section 2(b) in Indian Stamp Act (Chhattisgarh Prevention of undervaluation of Instruments) Rules 1975

(b)"Authorised agent" means :-

(i)a person holding a power of attorney authorising him to act on behalf of his principal; or

(ii)an agent empowered by written authority under the hand of his principal;