Section 26 in The Chartered Accountants (Amendment) Act, 2006
26. Amendment of section 30.-
In section 30 of the principal Act,-(a)in sub- section (1), the words" and a copy of such regulations shall be sent to each member of the Institute" shall be omitted.(b)in sub- section (2),-(i) in clause (g), the words" the Council and" shall be omitted;(ii)in clause (j), for the word" clerks" occuring at both the places, the word" assistants" shall be substituted;(iii)in clause (r), the word" and" shall be inserted at the end;(iv)clause (s), shall be omitted.
