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[Cites 0, Cited by 4] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in Chartered Accountants Act, 1949

(2)The Council may also form such other committees from amongst its members as it consider necessary for the purpose of carrying out the provisions of this Act, and any Committee so formed may, with the sanction of the Council, co-opt such other members of the Institute not exceeding one-third of the members of the committee as it thinks fit, and any member so co-opted shall be entitled to exercise all the rights of a member of the committee.