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[Cites 0, Cited by 0] [Section 6(1A)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1A)(a) in The Companies (Cost records and audit) Rules, 2014

(a)the individual or the firm, as the case may be, is eligible for appointment and is not disqualified for appointment under the Act, the Cost and Works Accountants Act, 1959(23 of 1959) and the rules or regulations made thereunder;