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Cost and Works Accountants Act, 1959 4. Qualification for Members Subject to the provisions of sections 4 and 8, no person shall be entitled to have his name entered in the register unless he- (a) has passed the examinations and completed practical training prescribed in Chapter V; or (b) possesses qualifications recognized by the Central Government or the Council as equivalent to the tests and practical training referred to in (a) above; or (c) is eligible under clause (i) or clause (iii) of sub-section (1) of section 4.    |
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