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 31] [Entire Act] Union of India - Subsection Section 31(f) in The Chartered Accountants (Election to the Council) Rules, 2006 (f)if it is unmarked or the marks made are void or cannot be unambiguously determined; or
