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[Cites 0, Cited by 3] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(1) in The Foreign Exchange Management Act, 1999

(1)A person preferring an appeal to the Appellate Tribunal or the Special Director (Appeals) under this Act may either appear in person or take the assistance of a legal practitioner or a chartered accountant of his choice to present his case before the Appellate Tribunal or the Special Director (Appeals), as the case may be.