Section 3 in The Chartered Accountants (Amendment) Act, 2006
3. Amendment of section 4.-
In section 4 of the principal Act, for sub- section (3), the following sub- section shall be substituted, namely:-(3)Every person belonging to any of the classes mentioned in clauses (ii), (iii), (iv), (v) and (vi) of sub- section (1) shall have his name entered in the Register on application being made and granted in the prescribed manner and on payment of such fees, as may be determined, by notification, by the Council, which shall not exceed rupees three thousand: Provided that the Council may, with the prior approval of the Central Government, determine the fee exceeding rupees three thousand, which shall not in any case exceed rupees six thousand.
