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(d) in The National Environment Appellate Authority (Appeal) Rules, 1997 (d)"authorised representative" means any person authorised in writing by the appellant or the respondent, as the case may be, to represent him before the Authority;
