Section 2(1)(c) in Chartered Accountants Act, 1949

[Cites 0, Cited by 2] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(c) in Chartered Accountants Act, 1949

(c)"Council" means the Council of the Institute;

(ca)"firm" shall have the meaning assigned to it in section 4 of the Indian Partnership Act, 1932 (9 of 1932), and includes,—

(i)the limited liability partnership as defined in clause (n) of sub-section (1) of section 2 of the Limited Liability Partnership Act, 2008 (6 of 2009); or

(ii)the sole proprietorship, registered with the Institute;';

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Union of India - Subsection

Section 2(1)(c) in Chartered Accountants Act, 1949