Section 30(a) in The Cost And Works Accountants Act, 1959
(a)the company known as the Institute of Cost and Works Accountants registered under the Companies Act, 1956, (1 of 1956) shall be dissolved and thereafter no person shall make, assert or take any claims, demands or proceedings against the dissolved company or against any officer thereof in his capacity as such officer except in so far as may be necessary, for enforcing the provisions of this Act;
