Section 9(3)(i) in The Cost and Works 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 Cost and Works 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 who in 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 Cost and Works Accountants (Election to the Council) Rules, 2006