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Chartered Accountants Act, 1949 9. Constitution of the Council of the Institute (1) There shall be a Council of the Institute for the management of the affairs of the Institute and for discharging the functions assigned to it under this Act. (2) The Council shall be composed of the following persons, namely,- (a) not more than twenty-four persons elected by members of the institute from amongst the fellows of the Institute chosen in such manner and from such regional constituencies as may be specified in this behalf by the Central Government by notification in the Official Gazette; and (b) six persons nominated by the Central Government.    |
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