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Chartered Accountants Act, 1949 PART 3 PROFESSIONAL MISCONDUCT IN RELATION TO MEMBERS OF THE INSTITUTE GENERALLY A member of the Institute, whether in practice or not, shall be deemed to be guilty of professional misconduct, if he- (1) includes, in any statement, return or form to be submitted to the Council any particulars knowing them to be false; (2) not being a fellow styles himself as a fellow; (3) does not supply the information called for, or does not comply with the requirements asked for, by the Council or any of its committees.    |
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