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Cost and Works Accountants Act, 1959 11. Cancellation of Certificate of Practice (1) A certificate of practice shall be cancelled- (a) when the name of the holder of the certificate is removed from the Register of Members, or (b) when the Council is satisfied that such certificate was issued on the strength of incorrect, misleading or false information, or by mistake or inadvertence; or (c) when a member has ceased to practice: PROVIDED that reasonable notice shall be given to the member before canceling his Certificate under clause (b). (2) The cancellation of a Certificate shall be effective- (a) in a case falling under clause (a) of sub-regulation (l) from the date on which and during the period for which the name of the holder of the Certificate was removed from the Register of Members; and (b) In any other case from such date and for such period as the Council may determine. (3) When a Certificate is cancelled, the date from which and the period for which the Certificate shall stand cancelled, shall be communicated to the member concerned and shall also be notified in the Gazette of India.    |
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