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[Cites 0, Cited by 0] [Section 21(17)] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(17)(i) in Uttar Pradesh Value Added Tax Act, 2008

(i)a Chartered Accountant within the meaning of the Chartered Accountants Act, 1940 and includes persons by virtue of provisions of sub-section (2) of section 226 of the Companies Act, 1956, is entitled to be appointed to act as an auditor of companies;