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] [Section 22D] [Entire Act] Union of India - Subsection Section 22D(3) in The Chartered Accountants (Amendment) Act, 2006 (3)All orders and decisions of the Authority shall be authenticated by an officer duly authorised by the Chairperson in this behalf.
