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Cost and Works Accountants Act, 1959 44. Practical Training (1) A person who has passed the examinations prescribed in this Chapter or the examinations recognized as equivalent thereto shall not be eligible for membership of the Institute unless he has undergone such practical training as the Council may from time to time decide. (2) For purposes of sub-regulation (1) above, an applicant for membership of the Institute shall be required to produce evidence to the satisfaction of the Council that he has acquired for a period of not less than three years practical experience covering different branches of Costing or Industrial Accounting, viz., Stores, Materials, Labor, Overhead etc., in a responsible position in any one or more Industrial or Commercial or Government units or department: PROVIDED that in the case of a person who has been admitted to Associate or Fellow Membership of the Institute of Company Secretaries of India, practical training in Cost or Industrial Accounting functions as set out in sub-regulation (2) above for a minimum period of two and a half years may be considered adequate.    |
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