Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(n) in The Central Information Commission (Management) Regulations, 2007 (n)"Representative" means a person duly authorised by or on behalf of any of the parties to the proceedings or interveners and may include a Legal Practitioner;
