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[Cites 0, Cited by 0] [Section 12(10)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(10)(d) in The Company Secretaries (Election to the Council) Rules, 2006

(d)If a proposer or a seconder incurs a disability by reason of the operation of the provisions of the Act, Rules or Regulations made thereunder subsequent to the date of signing the nomination, it shall not invalidate the nomination.