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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

NCT Delhi - Subsection

Section 60(2)(ii) in Delhi Sales Tax Act, 1975

(ii)who being a legal practitioner or chartered accountant is found guilty of misconduct in connection with any proceedings under this Act by an authority empowered to take disciplinary action against the members of the profession to which he belongs; or