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 28A] [Entire Act] Union of India - Subsection Section 28A(3) in The Chartered Accountants (Amendment) Act, 2006 (3)Five members of the Board shall be nominated by the Council and other five members shall be nominated by the Central Government.
