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Kerala HC: Refusal of ICAI to Allowing Registration of Firm Violative of Right to Practice Profession - (30 Apr 2021)

CIVIL

Kerala High Court has observed that the refusal of the Institute of Chartered Accountants (ICAI) to recognise the retirement of a Chartered Accountant from his earlier firm and allow registration of his new firm would violate his right to practise his profession.

Tags : KERALA HIGH COURT   REGISTRATION OF FIRM  

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