Section 20AA(1) in The Kerala Money-Lenders Act, 1958
(1)Any person entitled or required to appear before any authority in connection with any proceedings under this Act, may be represented before such authority,-(a)by his relative or a person employed by him, if such relative or person is duly authorised by him in writing in this behalf; or(b)by a legal practitioner; or(c)by a chartered accountant duly authorised by him in writing in this behalf; or(d)by a sales tax practitioner duly authorised by him in writing in this behalf.
