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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(3)(e) in The Chartered 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;