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[Cites 0, Cited by 2] [Section 21A] [Entire Act]

Union of India - Subsection

Section 21A(4) in Chartered Accountants Act, 1949

(4)The Director (Discipline) shall submit before the Board of Discipline all information and complaints where he is of the opinion that there is no prima facie case and the Board of Discipline may, if it agrees with the opinion of the Director (Discipline), close the matter or in case of disagreement, may advise the Director (Discipline) to further investigate the matter.