Section 14(2)(b) in The Cost and Works Accountants (Procedure of Investigations of Professional and Other Misconduct and Conduct of Cases) Rules, 2007

[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

(b)particulars or documents relied upon by the Director, if any, during the course of formulation of prima facie opinion.

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