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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(6) in The Chartered Accountants (Election to the Council) Rules, 2006

(6)Immediately upon receipt of a complaint either by post or e-mail alleging violation of the Election Code of Conduct, the Returning Officer shall forward a copy of the complaint to the member against whom the complaint has been made asking him to submit his written statement within seven days of the receipt of the said complaint by him.