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[Cites 0, Cited by 0] [Section 42(4)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(4)(viii) in The Chartered Accountants (Election to the Council) Rules, 2006

(viii)non-compliance with any of the directives or circulars or instructions issued by the Returning Officer under these Rules in any matter relating to elections;