Section 2(2)(iv) in Chartered Accountants Act, 1949

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Union of India - Subsection

Section 2(2)(iv) in Chartered Accountants Act, 1949

(iv)renders such other services as, in the opinion of the Council, are or may be rendered by a chartered accountant in practice; and the words "to be in practice" with their grammatical variations and cognate expressions shall be construed accordingly.

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Union of India - Subsection

Section 2(2)(iv) in Chartered Accountants Act, 1949