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Chartered Accountants Act, 1949 10. Mode of election to the Council (1) Elections under clause (a) of sub-section (2) of section 9 shall be conducted in the prescribed manner. (2) Where any dispute arises regarding any such election, the matter shall be referred by the Council to a Tribunal appointed by the Central Government in this behalf and the decision of such Tribunal shall be final: PROVIDED that no such reference shall be made except on an application made to the Council by an aggrieved party within thirty day from the date of the declaration of the result of the election. (3) The expenses of the Tribunal shall be borne by the Council.    |
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