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 7] [Section 21A] [Entire Act] Union of India - Subsection Section 21A(2) in Chartered Accountants Act, 1949 (2)The Board of Discipline shall follow summary disposal procedure in dealing with all cases before it.
