Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] Union of India - Section Section 22D in Chartered Accountants Act, 1949 22D. Procedure to be regulated by Authority.- (1)The office of the Authority shall be at Delhi.(2)The Authority shall regulate its own procedure.(3)All orders and decisions of the Authority shall be authenticated by an officer duly authorised by the Chairperson in this behalf.
