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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in The Chartered Accountants (Election to the Council) Rules, 2006

(2)Except as otherwise provided, at every election where a poll is taken, vote shall be given by secret ballot and every voter in any election, shall cast his vote personally in the booth provided for the purpose, unless a voter is allowed in respect of any election to cast his vote by post as hereinafter provided.Explanation. - For purpose of clarity it is reiterated that a voter desiring to record his vote, shall do so in person and not by proxy.