Section 2(1)(a) in Chartered Accountants Act, 1949

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Union of India - Subsection

Section 2(1)(a) in Chartered Accountants Act, 1949

(a)"associate" means an associate member of the Institute;

(aa)"Authority" means the Appellate Authority constituted under section 22A;

(aaa)"Board" means the Quality Review Board constituted under section 28A;