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Cost and Works Accountants Act, 1959 73A. Postponement of meetings Any meeting of the Council, which is called to be held on a particular date or dates, may be postponed by the President to a subsequent date or dates, if in his opinion, such postponement is warranted, which may also include change of time and place of the meeting. Notice of the postponed meeting shall be sent to the registered address of every member of the Council not less than seven days before such postponed meeting. The business to be transacted at the postponed meeting shall be same as was intended for the original meeting, unless any other business is admitted by the Chairman of the postponed meeting.    |
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