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[Cites 0, Cited by 0] [Section 53S] [Entire Act]

Union of India - Subsection

Section 53S(2) in The Competition Act, 2002

(2)The Central Government or a State Government or a local authority or any enterprise preferring an appeal to the Appellate Tribunal may authorise one or more chartered accountants or company secretaries or cost accountants or legal practitioners or any of its officers to act as presenting officers and every person so authorised may present the case with respect to any appeal before the Appellate Tribunal.