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 22A(1)] [Section 22A] [Entire Act]

Union of India - Subsection

Section 22A(1)(b) in Chartered Accountants Act, 1949

(b)two members to be appointed from amongst the persons who have been members of the Council for at least one full term and who is not a sitting member of the Council;