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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(i) in The Cost and Works Accountants (Procedure of Investigations of Professional and Other Misconduct and Conduct of Cases) Rules, 2007

(i)"Professional Address" means -
(i)the last registered address where a member is carrying on his profession (or when he is carrying on his profession at more than one place, the principal place); or
(iii)the last registered place of employment or at his option, the place of his residence (if the member is employed); or
(iii)the last registered place of residence, (if the member neither carried on the profession nor is employed); or
(iv)the last registered overseas address or at his option, the place of residence in India which shall be deemed to be the professional address for the purposes of these rules.