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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Cost and Works Accountants (Procedure of Investigations of Professional and Other Misconduct and Conduct of Cases) Rules, 2007

(2)The fee shall be paid in the form of a demand draft drawn on any bank in India in favour of the Institute of Cost and Works Accountants of India payable at the place where the Directorate is situated.