Section 287A

¹³[Appearance by registered valuer in certain matters.

287A. Any assessee who is entitled or required to attend before any Income-tax authority or the Appellate Tribunal in connection with any matter relating to the valuation of any asset, otherwise than when required under section 131 to attend personally for examination on oath or affirmation, may attend by a registered valuer.

Explanation : In this section, "registered valuer" has the same meaning as in clause (pad) of section 2 of the Wealth-tax Act, 1957 (27 of 1957).]

[As amended by the Taxation Laws (amendment) Act, 1984]