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 40] [Section 21] [Entire Act] Union of India - Subsection Section 21(4) in Chartered Accountants Act, 1949 (4)In order to make investigations under the provisions of this Act, the Disciplinary Directorate shall follow such procedure as may be specified.
