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Union of India - Section

Section 11 in Chartered Accountants Act, 1949

11. Nomination in default of election or nomination

If any body of persons referred to in section 9 fails to elect any of the members of the Council which it is empowered under that section to elect, the Central Government may nominate a person duly qualified to fill the vacancy, and any person so nominated shall be deemed to be a member of the Council as if he had been duly elected.