Section 33(1)(c) in The Registration Act, 1908

Central Government Act

(c) if the principal at the time aforesaid does not reside in 2[ India], a power- of- attorney executed before and authenticated by a Notary Public, or any Court, Judge, Magistrate, 4[ Indian] Consul or Vice- Consul, or representative 5[ of the Central Government:

1. Subs. by Act 39 of 1948, s. 3, for" s. 31 and s. 89." 2. Subs. by Act 3 of 1951, s. 3 and Sch., for" the States.". 3. Subs. by s. 3 and Sch., ibid., for" resides in any other part of the States". 4. Subs. by the A. O. 1950 for" British". 5. The words" of His Majesty or" omitted, ibid.

Provided that the following persons shall not be required to attend at any registration- office or Court for the purpose of executing any such power- of- attorney as is mentioned in clauses (a) and (b) of this section, namely:--

(i) persons who by reason of bodily infirmity are unable without risk or serious inconvenience so to attend;

(ii) persons who are in jail under civil or criminal process; and

(iii) persons exempt by law from personal appearance in Court. 1[ Explanation.-- In this sub- section" India" means India, as defined in clause (28) of section 3 of the General Clauses Act, 1897 (10 of 1897 )].