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[Cites 0, Cited by 0] [Section 22G(2)] [Section 22G] [Entire Act]

Union of India - Subsection

Section 22G(2)(c) in The Chartered Accountants (Amendment) Act, 2006

(c)remit the case to the Board of Discipline or Disciplinary Committee for such further enquiry as the Authority considers proper in the circumstances of the case; or