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(4)] [Section 42] [Entire Act] Union of India - Subsection Section 42(4)(d) in The Chartered Accountants (Election to the Council) Rules, 2006 (d)as an inducement or reward for inducing or attempting to induce any voter to vote or refrain from voting; or