Section 2(xi) in Income-Tax (Appellate Tribunal) Rules, 1963
(xi)[] [Clause (x), as inserted by the Income-tax (Appellate Tribunal)Amendment Rules, 1985 renumered as Caluse (xi) by the Income-tax (Appellate Tribunal) Amendment Rules, 1987 (w.e.f. 1st August, 1987)] "Vice-President" means a Vice-President of the Tribunal.
