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

Union of India - Subsection

Section 2(i) in The Chartered Accountants (Amendment) Act, 2006

(i)after clause (a), the following clauses shall be inserted, namely:-' (aa)" Authority" means the Appellate Authority constituted under section 22A;(aaa) " Board" means the Quality Review Board constituted under section 28A;';