Section 13(2)(a) in The National Tax Tribunal Act, 2005

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2)(a) in The National Tax Tribunal Act, 2005

(a)"chartered accountant" means a chartered accountant as defined in clause (b) of sub-section (1) of section 2 of the Chartered Accountants Act, 1949 (38 of 1949) and who has obtained a certificate of practice under sub-section (1) of section 6 of that Act;

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Union of India - Subsection

Section 13(2)(a) in The National Tax Tribunal Act, 2005