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

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Union of India - Subsection

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

(e)"Institute" means the Institute of Chartered Accountants of India constituted under this Act;

(ea)"notification" means a notification published in the Official Gazette;

(A)a partnership as defined in section 4 of the Indian Partnership Act, 1932 (9 of 1932); or

(B)a limited liability partnership which has no company as its partner;

(eb)"partner" shall have the meaning assigned to it in section 4 of the Indian Partnership Act, 1932 (9 of 1932) or in clause (q) of sub-section (1) of section 2 of the Limited Liability Partnership Act, 2008 (6 of 2009), as the case may be;

(ec)"partnership" means —

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Union of India - Subsection

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