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[Cites 0, Cited by 3] [Section 30(2)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2)(j) in Chartered Accountants Act, 1949

(j)the training of articled and audit assistants, the fixation of limits within which premia may be charged from articled assistants and the cancellation of articles and termination of audit service for misconduct or for any other sufficient cause;