Section 2(1)(e) in The Competition Appellate Tribunal (Procedure) Regulations, 2011

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(e)"authorised representative" means-(i) an individual in case of an individual complaint, sole proprietor of a proprietorship firm,

(ii)the Karta in case of Hindu Undivided Family,

(iii)the Managing Director of the Director, duly authorised by the Board of Directors in case of a company,

(iv)the President or the Secretary in case of an association or society,

(v)a partner in case of a partnership firm,

(vi)the Chief Executive Officer of the co-operative society or the local authority,

(vii)the Joint Secretary of the Government of India or a State Government, or

(viii)the Chief Executive Officer in case of a statutory authority;

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