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SC: Mere Use of Word ‘Irrevocable’ in Power of Attorney Doesn’t Make it Irrevocable - (28 Feb 2025)

PROPERTY

SC has observed that mere use of the word 'irrevocable' in a General Power of Attorney (POA) does not make it irrevocable. If the POA is not coupled with interest, no extraneous expression can make it irrevocable.

Tags : SUPREME COURT   POWER OF ATTORNEY   IRREVOCABLE  

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