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 0] [Section 145] [Entire Act] Union of India - Subsection Section 145(vi) in The Trade Marks Rules, 2017 (vi)being a chartered accountant, has been held guilty of negligence or misconduct by a High Court; or
