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[Cites 0, Cited by 0] [Section 30C] [Entire Act]

Union of India - Subsection

Section 30C(1) in Chartered Accountants Act, 1949

(1)In the event of non-compliance by the Council of any provisions of this Act, the Central Government may give to the Council such general or special directions as it considers necessary to ensure compliance and the Council shall, in the discharge of its functions under this Act, comply with such directions.