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Chartered Accountants Act, 1949 PART 2 PROFESSIONAL MISCONDUCT IN RELATION TO MEMBERS OF THE INSTITUTE GENERALLY REQUIRING ACTION BY A HIGH COURT A member of the Institute, whether in practice or not, shall be deemed to be guilty of professional misconduct, if he- (i) contravenes any of the provisions of this Act or the regulations made thereunder; (ii) is guilty of such other act or omission as may be specified by the Council in this behalf, by notification in the Gazette of India.    |
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