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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(b) in Income-Tax (Appellate Tribunal) Rules, 1963

(b)in relation to an income-tax authority who is a party to any proceedings before the Tribunal a person duly appointed by the Central Board of Direct Taxes as "authorised representative" to appear, plead and act for such authority in any such proceeding and any other person acting on behalf of the person so appointed.