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[Cites 0, Cited by 3] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3) in Chartered Accountants Act, 1949

(3)The President or the Vice-President shall hold office for a period of one year from the date on which he is chosen but so as not to extend beyond his term of office as a member of the Council, and, subject to his being a member of the Council at the relevant time, he shall be eligible for re-election under sub-section (1).