Section 26 in The Cost And Works Accountants Act, 1959
26. Companies not to engage in cost accountancy.—
(1)No company, whether incorporated in India or elsewhere, shall practise as cost accountants.Explanation.- For the removal of doubts, it is hereby declared that the "company" shall include any limited liability partnership which has company as its partner for the purposes of this section.(2)Any contravention of the provisions of sub-section (1) shall be punishable on first conviction with fine which may extend to one thousand rupees, and on any subsequent conviction to five thousand rupees.
