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Cost and Works Accountants Act, 1959 121. Duration of Regional Council (1) The duration of a Regional Council shall be three years from the date of constitution of the Regional Council which shall be specified by the Central Council by a notification in this behalf in the Journal of the Institute: PROVIDED that the Central Council may, if in its opinion circumstances so warrant, extend or shorten the life of a Regional Council by a like notification. (2) On the expiry of the duration of a Regional Council, a new Regional Council shall be constituted in the manner provided in these Regulations.    |
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