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[Cites 0, Cited by 0] [Section 30A] [Entire Act]

Union of India - Subsection

Section 30A(2) in Chartered Accountants Act, 1949

(2)If the Council fails or neglects to comply with such order within the specified period, the Central Government may make the regulations or amend or revoke the regulations made by the Council, as the case may be, either in the form specified in the order or with such modifications thereof as the Central Government thinks fit.