Cost and Works Accountants Act, 1959

25A Registration de novo

A person whose registration has been cancelled under regulation 25 may apply in Form I along with the required fee to become a Registered Student de novo and on his application being granted, he shall be deemed for all purposes to have been admitted and he shall be entitled to the exemption from individual subjects/stages of the Intermediate or Final Examination, as the case may be, previously secured by him under his former registration.