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Cost and Works Accountants Act, 1959 17. Restoration of Membership The Council may on application made to it in Form 'H' by a person whose name has been removed from the Register of Members of the Institute or of the dissolved company, restore his name if he is otherwise eligible to such membership, on payment before such restoration of the balance of entrance fee, if any, and the annual fee for the year during which his name is restored, and, if his name has been removed under clause (c) of sub-section (1) of section 20 or under Article 20(c) of the Articles of Association of the dissolved company all arrears on account of the annual fee subject to a maximum of Rs. 300 and restoration fee of Rs. 25: PROVIDED that the restoration of the name of a person which was removed under sub-section (2) of section 20 shall be effected in accordance with the orders of the High Court or the Council, as the case may be.    |
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