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MANMOHAN BHUTADA (16 Years Exp)
Divorce (Show More)
View Answers by this Lawyer (2)
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Contact Details
Law Firm Name : MANMOHAN BHUTADA
Country : India
City : Amravati
Area : Chandur Bazar
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Practicing Since : 2008
Qualification : B.COM, LL.B
About
PRACTISING SINCE YEAR 2008 IN AMRAVATI AND ACHALPUR COURT
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| MAH/1353/2008 | MAHARASHTRA | CHANDUR BAZAR |
Civil
Corporate & Regulatory
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
RERA
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Subject : RIGHT TO INFORMATION
Question : CAN PERSONAL INFORMATION OF A LEADER LIKE INCOME TAX RETURNS BE OBTAINED UNDER RIGHT TO INFORMATION?
Answer by MANMOHAN BHUTADA : No there is no provision to obtain income tax return under RTI
Subject : How to represent father in court he is a paralysis patient now
Question : My father constructed a house in 1998. and left about 5 feet of place on the backside of my house due to vaastu. The person who is constructed house on our backside moved into our site. We make a petition in the court in the name of my father. but he attacked paralysis in 2015. He is unable to speak. I urged the court to allow me on behalf of my father. but they didn't allowed me. Is there any chance to attend the court on behalf of my father?
Answer by MANMOHAN BHUTADA : Make power of attorney in your name on behalf of your father and stated all above reverent fact in said power of attorney.
