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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(3) in The Chartered Accountants (Election to the Council) Rules, 2006

(3)A member shall be deemed to have brought disrepute to the Council under item (2) of Part IV of the First Schedule to the Act if, in connection with an election to the Council of the Institute, he is found to have contravened the provisions of sub-rule (1) or sub-rule (2)