Section 9(3)(i) in The Chartered Accountants (Election to the Council) Rules, 2006

[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3)(i) in The Chartered Accountants (Election to the Council) Rules, 2006

(i)in the approved form duly signed by the candidate and by one proposer and one seconder both of whom shall be persons entitled to vote in the election in the relevant regional constituency; and

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Union of India - Subsection

Section 9(3)(i) in The Chartered Accountants (Election to the Council) Rules, 2006