Section 10B(2)(b) in The Cost And Works Accountants Act, 1959

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Union of India - Subsection

Section 10B(2)(b) in The Cost And Works Accountants Act, 1959

(b)as a Member unless he has been a member of the Council for at least one full term, and who is not a sitting member of the Council or who has not been a candidate in the election under dispute; or

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Union of India - Subsection

Section 10B(2)(b) in The Cost And Works Accountants Act, 1959