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Subject: Corporate Results: 226

Audit & ASSURANCE - PROBLEMS TO BE FACED BY NON-CORPORATE ENTITIES AFTER APPLICATION OF AS-22 ON ACCOUNTING FOR TAXES ON INCOME

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By: Deendayal Dhandaria* | 11/28/2008 | CORPORATE

Audit Liability _ Part 5 _ Accountant's Risk Management _ Risk Analysis Checklists

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By: Mark L. Cheffers | 11/28/2008 | CORPORATE

AUDIT LIABILITY- part 15 - Identifying Risky Clients - Broad Considerations

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By: Mark L. Cheffers* | 11/28/2008 | CORPORATE

Chartered Accountants

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By: P.S. Prabhakar* | 11/28/2008 | CORPORATE

Commercial Law - Dual Citizenship to Overseas Indians

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By: Akshay Kumar* | 11/28/2008 | CORPORATE

Financial Chicanery

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By: By Mark L. Cheffers* | 11/28/2008 | CORPORATE

 D. AUDIT & ASSURANCE - RELATED PARTY TRANSACTIONS - AKK YOU NEED TO KNOW WHILE CONDUCTING COMPANIES AUDIT

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By: Anil Khicha* | 11/28/2008 | CORPORATE

10. Audit Liability - Part 3 - Enron, Worldcom, Andersen and the Sarbanes-Oxley Act - Lessons Two and Three

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By: Mark L. Cheffers* | 11/28/2008 | CORPORATE

11. Securities Law - guidance (Part V) - Issue and Buy-back of Shares

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By: | 11/28/2008 | CORPORATE

7. Corporate Governance - PART 4 - Board of Directors

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By: C.M. Bindal* | 11/28/2008 | CORPORATE
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