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Cost and Works Accountants Act, 1959 118. Conduct of elections The elections to the Regional Councils shall be held by the Central Council and the Regulations in Chapter VII relating to elections to the Central Council shall, so far as may be, apply to elections to the Regional Councils, except that in the case of a candidate who is validly nominated for election to the Central Council as well as to a Regional Council and who is deemed and declared elected to the Central Council under the provisions contained in Regulation 62, he shall not be deemed to be a candidate for purposes of election to that Regional Council and accordingly his name shall not be included in the voting paper relating to the elections to the said Regional Council and that the fee paid by him under Regulation 117 shall not be refunded.    |
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