Cost and Works Accountants Act, 1959

25. Time limit for Examinations and Cancellation of Registration

(1) A Registered Student will normally be required to complete the Intermediate and Final Examinations of the Institute within a period of seven years from the date of registration failing which his registration shall be liable to cancellation.

(2) The registration of a student shall also be liable to cancellation if he fails to appear at the Intermediate Examination within a period of three years from the date of his registration:

PROVIDED that the sub-regulation (2) shall not apply to those who became Registered students prior to April 1976.