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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Chartered Accountants (Election to the Council) Rules, 2006

(2)The maximum number of nominations that can be submitted by a candidate shall be 10 only:Provided that in the event of receipt of more than 10 nominations, the first 10 nominations determined, on the basis of date and time of receipt, shall be taken into consideration.