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BOD can Proceed Against CA for Sexual Harassment for Work Unrelated to Profession: Delhi HC - (12 Feb 2019)

Delhi High Court has held that the Board of Discipline (BOD) under the Chartered Accountants Act 1949 can proceed against a Chartered Accountant (CA) for acts of sexual harassment committed by him outside his professional capacity.

Tags : DELHI HIGH COURT   CHARTERED ACCOUNTANT   SEXUAL HARRASSMENT  

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