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

State of Rajasthan - Subsection

Section 2(1)(j) in The Rajasthan Value Added Tax Rules, 2006

(j)"Representative" or "Authorized Representative" means,-
(i)a person authorized in writing by a dealer or a person to appear on his behalf before any officer appointed or authority constituted under the Act; or
(ii)a person authorized in particular or in general by the Commissioner or any other authority or officer to appear on their behalf, before any officer appointed or authority constituted under the Act or before any court;