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[Cites 0, Cited by 0] [Section 210A(2)] [Section 210A] [Entire Act]

Union of India - Subsection

Section 210A(2)(b) in The Companies Act, 1956

(b)one member each nominated by the Institute of Chartered Accountants of India constituted under the Chartered Accountants Act, 1949 (38 of 1949), the Institute of Cost and Works Accountants of India constituted under the Cost and Works Accountants Act, 1959 (23 of 1959) and the Institute of Company Secretaries of India constituted under the Company Secretaries Act, 1980 (56 of 1980);