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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(12) in The Cost and Works Accountants (Procedure of Investigations of Professional and Other Misconduct and Conduct of Cases) Rules, 2007

(12)After the presenting of evidence by the Director is over, the complaint shall be given an opportunity, if present during the hearing, to present any additional evidence after satisfying the Committee that. such evidence is relevant and has not been brought forward during the presentation by the Director.