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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Punjab - Subsection

Section 42(2) in The Pepsu Court of Wards Act, 2008

(2)Every such manager shall be deemed to be a public accountant within the meaning of the law relating to Public Accountants in force for the time being in the State and every such guardian shall be deemed to be a public accountant within the meaning of the said law.