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 8] [Section 21B] [Entire Act] Union of India - Subsection Section 21B(2) in Chartered Accountants Act, 1949 (2)The Disciplinary Committee, while considering the cases placed before it shall follow such procedure as may be specified.
