Section 5(2) in The Cost And Works Accountants Act, 1959
(2)Any person other than a person to whom the provisions of sub-section (3) apply shall, on his name being entered in the Register, be deemed to have become an associate member of the Institute and so long as his name remains so entered, shall be entitled to use the letters ACMA after his name to indicate that he is an associate member of the Institute of Cost Accountants of India.
