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[Cites 0, Cited by 3] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in Chartered Accountants Act, 1949

(2)The Register shall include the following particulars about every member of the Institute, namely,-
(a)his full name, date of birth, domicile, residential and professional addresses;
(b)the date on which his name is entered in the Register;
(c)his qualifications;
(d)whether he holds a certificate of practice; and
(e)any other particulars which may be prescribed.