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 0] [Entire Act] Union of India - Section Section 19 in The Chartered Accountants (Amendment) Act, 2006 19. Insertion of new sections 21A, 21B, 21C and 21D.- After section 21 of the principal Act, the following sections shall be inserted, namely:-
