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[Cites 0, Cited by 0] [Section 6F(2)] [Section 6F] [Entire Act]

Union of India - Subsection

Section 6F(2)(a) in Income Tax Rules, 1962

(a)"authorised representative" means a person who represents any other person, on payment of any fee or remuneration before any Tribunal or authority constituted or appointed by or under any law for the time being in force, but does not include an employee of the person so represented or a person carrying on legal profession or a person carrying on the profession of accountancy;