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[Cites 0, Cited by 1] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(1) in Chartered Accountants Act, 1949

(1)Where a chartered accountant in practice or a firm of such chartered accountants has more than one office in India, each one of such offices shall be in the separate charge of a member of the Institute:PROVIDED that the Council may in suitable cases exempt any chartered accountant in practice or a firm of such chartered accountants from the operation of this sub-section.