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[Cites 0, Cited by 55] [Entire Act]

Union of India - Section

Section 52 in Income Tax Rules, 1962

52. Prescribed authority for section 288(5)(b).

- For the purposes of clause (b) of sub-section (5) of section 288, the "prescribed authority" shall be the Chief Commissioner or Commissioner having jurisdiction over the case in the proceedings connected with which the income-tax practitioner is alleged to be guilty of misconduct.