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[Cites 0, Cited by 0] [Section 53S] [Entire Act]

Union of India - Subsection

Section 53S(1) in The Competition Act, 2002

(1)A person preferring an appeal to the Appellate Tribunal may either appear in person or authorise one or more chartered accountants or company secretaries or cost accountants or legal practitioners or any of its officers to present his or its case before the Appellate Tribunal.