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[Cites 0, Cited by 29] [Entire Act]

Union of India - Section

Section 49 in Income Tax Rules, 1962

49. Definitions.

- In this Part-
(a)"authorised income-tax practitioner" means any authorised representative as defined in clause (v) or clause (vi) or clause (vii) of sub-section (2) of section 288;
(b)"prescribed authority" means the prescribed authority referred to in rule 52;
(c)"register" means the register of income-tax practitioners referred to in rule 53.