Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3) in The Chartered Accountants (Amendment) Act, 2006

(3)Each of the Standing Committees shall consist of the President and the Vice- President ex officio, and minimum of three and maximum of five members to be elected by the Council from amongst its members.".