513. Appearance by registered valuer in certain matters.
(1)Any assessee, entitled or required to attend before any income-tax authority or the Appellate Tribunal in matters relating to the valuation of any asset, may attend through a registered valuer.(2)The provisions of sub-section (1) shall not apply, where the assessee is required to attend personally for examination on oath or affirmation under section 246.(3)For the purposes of this section, the expression "registered valuer" means a person registered as a valuer under section 514.[Similar to Section 287A from The Income Tax Act, 1961-Also Refer]
