Section 132(4)(c) in The Companies Act, 2013

[Cites 0, Cited by 1] [Section 132(4)] [Section 132] [Entire Act]

Union of India - Subsection

Section 132(4)(c) in The Companies Act, 2013

(c)where professional or other misconduct is proved, have the power to make order for—

(A)imposing penalty of—

(I)not less than one lakh rupees, but which may extend to five times of the fees received, in case of individuals; and

(II)not less than ten lakh rupees, but which may extend to ten times of the fees received, in case of firms;

(B)debarring the member or the firm from engaging himself or itself from practice as member of the Institute of Chartered Accountant of India referred to in clause (e) of sub-section (1) of section 2 of the Chartered Accountants Act, 1949 (38 of 1949) for a minimum period of six months or for such higher period not exceeding ten years as may be decided by the National Financial Reporting Authority.

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Union of India - Subsection

Section 132(4)(c) in The Companies Act, 2013