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[Cites 0, Cited by 0] [Section 30C] [Entire Act]

Union of India - Subsection

Section 30C(3) in The Chartered Accountants (Amendment) Act, 2006

(3)Where the Central Government has issued a notification under sub- section (2) dissolving the Council, it shall, pending the constitution of a new Council in accordance with the provisions of this Act, nominate any person or body of persons not exceeding five members to manage the affairs and discharge all or any of the functions of the Council under this Act.