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[Cites 0, Cited by 0] [Section 55B(2)] [Section 55B] [Entire Act]

Union of India - Subsection

Section 55B(2)(a) in Income-Tax (Certificate Proceedings) Rules, 1962

(a)the appellant, either in person or by [an authorised representative] [SUbstitued for the word a legal practitioner by the Income-tax (Certificate Proceedings)(Amendment) Rules, 1990 (w.e.f. 6th February, 1990)] referred to in rule 62 of these rules;