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[Cites 0, Cited by 7] [Entire Act]

Union of India - Section

Section 432 in The Companies Act, 2013

432. Right to legal representation.—

A party to any proceeding or appeal before the Tribunal or the Appellate Tribunal, as the case may be, may either appear in person or authorise one or more chartered accountants or company secretaries or cost accountants or legal practitioners or any other person to present his case before the Tribunal or the Appellate Tribunal, as the case may be.