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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2) in The Chartered Accountants (Election to the Council) Rules, 2006

(2)He may appoint any two members as his authorized representatives for each polling booth, only one of whom shall be entitled to be present at a time on his behalf at that particular polling booth.