Section 28(2)(a) in The Cost And Works Accountants Act, 1959

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2)(a) in The Cost And Works Accountants Act, 1959

(a)“company”, with respect to an offence under section 24, section 25 or section 27, means any body corporate and includes firm or other association of individuals; and with respect to an offence under section 26 means a body corporate; and

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Union of India - Subsection

Section 28(2)(a) in The Cost And Works Accountants Act, 1959