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AIROnline 2018 Kar 556
Karnataka High Court
Hon'ble Judge(s):
Dinesh Maheshwari , C.J.
Powers of Attorney Act (7 of 1882) , S.2— Criminal P.C. (2 of 1974) , S.303— Power of attorney holder-Right of litigant to appoint-Though right of litigant to appoint power of attorney holder can not be denied,it does not absolve litigant of all other liabilities and answerability-Litigant could be subjected to trial in regard to objection/contentions of opposite party
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