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Company Secretaries Act, 1980 14. Duration and Dissolution of The Council (1) The duration of any Council constituted under this Act shall be three years from the date of its first meeting. (2) Notwithstanding the expiration of the duration of a Council (hereafter in this sub-section referred to as the former Council), the former Council shall continue to exercise its functions under this Act until a new Council is constituted in accordance with the provisions of this Act and on such constitution the former Council shall stand dissolved.    |
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