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[Cites 0, Cited by 6] [Section 288] [Entire Act]

Union of India - Subsection

Section 288(1) in The Income Tax Act, 1961

(1)Any assessee who is entitled or required to attend before any income-tax authority or the Appellate Tribunal in connection with any proceeding under this Act otherwise than when required under section 131 to attend personally for examination on oath or affirmation, may, subject to the other provisions of this section, attend by an authorised representative.