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Section 183. Who may employ agent


Category of Bare Act Name of the Act Year of Promulgation
Civil Laws Indian Contract Act, 1872 1872
Act Number Enactment Date Chapter Number
9 1872-04-25 10
Chapter Title Ministry Department
Agency, Appointment and Authority of Agents Ministry of Law and Justice, Legislative Department Department of Law and Legislative Affairs

Any person who is of the age of majority according to the law to which he is subject, and who is of sound mind, may employ an agent.

COMMENTS

Scope

Since the defendant is weak, mentally infirm and cannot comprehend for herself, the power of attorney which authorised to act as agent of the defendant had been exhausted because of the defendant’s incapacity; Mahendra Pratap Singh v. Padam Kumari Devi, AIR 1993 All 182.

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