Legal Document View

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
[Cites 0, Cited by 0] [Section 21A(1)] [Section 21A] [Entire Act]

Union of India - Subsection

Section 21A(1)(c) in The Chartered Accountants (Amendment) Act, 2006

(c)the Director (Discipline) shall function as the Secretary of the Board.(2) The Board of Discipline shall follow summary disposal procedure in dealing with all cases before it.