Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act] Union of India - Subsection Section 42(3)(e) in The Cost and Works Accountants (Election to the Council) Rules, 2006 (e)A certified copy of such manifesto or circular shall be sent to the Returning Officer by speed/registered post within 15 days of its issue;