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Cost and Works Accountants Act, 1959 145. Dissolution of the regional council (1) Notwithstanding anything contained in these Regulations, the Central Council- (a) may, if it considers necessary so to do, dissolve a Regional Council after giving an opportunity to it to state its case; and (b) shall dissolve a Regional Council if not less than three-fourths of the members on, the Regional Register have passed a resolution to that effect at a General Meeting. (2) Upon the dissolution of a Regional Council and until a new Regional Council is constituted, the functions of the Regional Council shall be discharged by the Central Council.    |
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