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[Cites 0, Cited by 0] [Section 12(10)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(10)(c) in The Company Secretaries (Election to the Council) Rules, 2006

(c)The rejection of the nomination of a candidate by reason of any irregularity in respect of that nomination shall not be a bar to the acceptance of another nomination submitted under rule 9 and is also valid in respect of the same candidate.