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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(8) in The Cost and Works Accountants (Procedure of Investigations of Professional and Other Misconduct and Conduct of Cases) Rules, 2007

(8)The Board of Discipline may, on such terms as it thinks fit, and at any stage of the proceedings, adjourn the hearing:Provided that such adjournment shall not be given more than once at any stage of the proceedings.