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[Cites 0, Cited by 1] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(1) in Income Tax Rules, 1962

(1)If at any time the Chief Commissioner or Commissioner is satisfied that the certificate of registration was obtained by misrepresentation as to an essential fact, he shall order the removal of the name of the income-tax practitioner from the register.