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[Cites 0, Cited by 8] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in Chartered Accountants Act, 1949

(1)No member of the Institute shall be entitled to practice whether in India or elsewhere unless he has obtained from the Council a certificate of practice:PROVIDED that nothing contained in this sub-section shall apply to any person who, immediately before the commencement of this Act, has been in practice as a registered accountant or a holder of a restricted certificate until one month has elapsed from the date of the first meeting of the Council.