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Delhi High Court: ICAI Needs to be Enhanced and Strengthened - (05 Jul 2024)

CIVIL

Del HC has observed that there is a need to strengthen and enhance ICAI by notifying amendments passed by Chartered Accountants, the Cost and Works Accountants and the Company Secretaries (Amendment) Act, 2022, against Chartered Accountants firms and to amplify their accountability and transparency.

Tags : DELHI HIGH COURT   ICAI   ACCOUNTABILITY  

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