Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter XXVII	National Company Law Tribunal and Appellate Tribunal
432	Right to legal representation
Description	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 be.