Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1) in Chartered Accountants Act, 1949

(1)No company, whether incorporated in India or elsewhere, shall practice as chartered accountants.Explanation. —For the removal of doubts, it is hereby declared that the "company" shall include any limited liability partnership which has company as its partner for the purposes of this section.