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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Cost and Works Accountants (Election to the Council) Rules, 2006

(2)The fee shall be paid by a demand draft drawn in favour of secretary and payable at Kolkata.Explanation: The fee payable and method of payment of such fee shall be included in the notification issued under sub-rule (1) of rule 9.