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

Union of India - Subsection

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

(vi)resorting to disorderly behaviour or misbehaviour within the zero tolerance zone to be determined by the Returning Officer of the polling booth and/or venue for counting of votes;