Section 22E(2)(c) in The Cost And Works Accountants Act, 1959

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Union of India - Subsection

Section 22E(2)(c) in The Cost And Works Accountants Act, 1959

(c)remit the case to the Board of Discipline or Disciplinary Committee for such further enquiry as the Authority considers proper in the circumstances of the case; or

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Union of India - Subsection

Section 22E(2)(c) in The Cost And Works Accountants Act, 1959