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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(i) in The Cost And Works Accountants Act, 1959

(i)“Register” means the Register of members maintained under this Act;
(ia)“specified” means specified by rules made by the Central Government under this Act;
(iaa)"sole proprietorship" means an individual who engages himself in the practice of cost accountancy or offers to perform services referred to in clauses (ii) to (iv) of sub-section (2);
(ib)“Tribunal” means a Tribunal established under sub-section (1) of section 10B;