Legal Document View

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
[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2)(d) in The Chartered Accountants (Amendment) Act, 2006

(d)the procedure while considering the cases by the Disciplinary Committee under sub- section (2), and the fixation of allowances of the nominated members under sub- section (4) of section 21B;