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 Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 8] [Entire Act] Union of India - Subsection Section 8(vi) in Chartered Accountants Act, 1949 (vi)has been removed from membership of the Institute on being found on inquiry to have been guilty of professional or other misconduct:
