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Cost and Works Accountants Act, 1959 70A. Dispute regarding election (1) On receipt of an application under sub-section (2) of section 10 of the Act, the President shall refer the matter to the Tribunal within thirty days of the receipt of the application. (2) At the time of giving its decision, the Tribunal shall also pass an order in regard to the costs. If the Tribunal satisfied that an application made under sub-section (2) of section 10 of the Act was not founded on a valid ground, the Tribunal may award the costs to the Institute.    |
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