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Company Secretaries Act, 1980 9. Constitution of the Council of the Institute (1) There shall be a Council of the Institute for the management of the affairs of the Institute and for discharging the functions assigned to it by or under this Act. (2) The Council shall be composed of - (a) not more than twelve persons elected by members of the Institute from amongst the Fellows chosen in such manner and from such regional constituencies as may be notified in this behalf by the Central Government in the Official Gazette; and (b) not more than four persons nominated by the Central Government.    |
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