Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21B] [Entire Act] Union of India - Subsection Section 21B(4) in Chartered Accountants Act, 1949 (4)The allowances payable to the members nominated by the Central Government shall be such as may be specified.
