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[Cites 0, Cited by 4] [Section 20(1)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1)(d) in Chartered Accountants Act, 1949

(d)who is found to have been subject at the time when his name was entered in the Register, or who at any time thereafter has become subject to any of the disabilities mentioned in section 8, or who for any other reason has ceased to be entitled to have his name borne on the Register.