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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in The Tax Return Preparer Scheme, 2006

(2)A Tax Return Preparer may continue to act as such, unless-
(i)the Tax Return Preparer Certificate issued to him under clause (viii) of paragraph 4 of this Scheme is suspended or withdrawn by the Resource Centre; or
(ii)this Scheme is withdrawn by the Board.