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[Cites 0, Cited by 2] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(v) in Chartered Accountants Act, 1949

(v)has been convicted by a competent court whether within or without India, of an offence involving moral turpitude and punishable with transportation or imprisonment or of an offence, not of technical nature, committed by him in his professional capacity unless in respect of the offence committed he has either been granted a pardon or, on an application made by him in this behalf, the Central Government has, by an order in writing, removed the disability; or