58. Removal of name of authorised income-tax practitioner who is insolvent or on whom penalty has been imposed.
- During the period for which a person whose name has been entered in the register is in the circumstances referred to in clause (b) or clause (c) of sub-section (4) of section 288 disqualified to represent an assessee, his name shall be removed from the register and shall be re-entered only after the completion of the aforesaid period.
