Section 24 — Penalty for falsely claiming to be a member, etc.

Any person who,-- (i) not being a member of the Institute-- (a) represents that he is a member of the Institute; or (b) uses the designation cost accountant; or (ii) being a member of the Institute, but not having a certificate of practice, represents that he is in practice or practices as a cost accountant; shall be punishable on first conviction with fine which may extend to 1 [one lakh rupees], and on any subsequent conviction with imprisonment which may extend to six months, or with fine which may extend to 2 [five lakh rupees], or with both.

‹ Prev All sections Next ›

Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.