Section 9(3)(ii) in The Chartered Accountants (Election to the Council) Rules, 2006

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Union of India - Subsection

Section 9(3)(ii) in The Chartered Accountants (Election to the Council) Rules, 2006

(ii)delivered along with requisite fee(s), security deposit and other papers as are laid out in these Rules to the Returning Officer by name not later than 6 P.M. on the notified date:

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Union of India - Subsection

Section 9(3)(ii) in The Chartered Accountants (Election to the Council) Rules, 2006