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Delhi HC: Complaint Against Chartered Accountant After 7 Years of Misconduct is Time-Barred - (08 Sep 2022)

CRIMINAL

Delhi High Court has held that a complaint against Chartered Accountant after seven years of alleged misconduct is liable to be quashed as time-barred as per Rule 12 of the Chartered Accountants (Procedure of Investigations of Professional and Other Misconduct and Conduct of Cases) Rules, 2007.

Tags : DELHI HIGH COURT   CHARTERED ACCOUNTANT   MISCONDUCT  

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