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Cost and Works Accountants Act, 1959 96. Auditors The Council shall determine the remuneration, if any to be paid to the auditors elected at the Annual Meeting. In the event of any vacancy occurring in the office of auditor between two Annual Meetings or in the event of a vacancy not being filled up at any Annual Meeting the said vacancy may be filled up by the Executive Committee and a person so becoming an auditor shall hold office until the next Annual Meeting, but shall be eligible for election: PROVIDED that during the period of such vacancy the continuing auditor, if any, may act alone.    |
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