Section 432 — Right to legal representation.
Companies Act, 2013
A party to any proceeding or appeal before the Tribunal or the Appellate Tribunal, as the case may be, may either appear in person or authorise one or more chartered accountants or company secretaries or cost accountants or legal practitioners or any other person to present his case before the Tribunal or the Appellate Tribunal, as the case may beOpen in Lexace · Ask the AI about this section
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