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[Cites 0, Cited by 0] [Section 29A(2)] [Section 29A] [Entire Act]

Union of India - Subsection

Section 29A(2)(d) in Chartered Accountants Act, 1949

(d)the procedure while considering the cases by the Disciplinary Committee under sub-section (2), and the fixation of allowances of the nominated members under sub-section (4) of section 21B;