Income Tax Department

Ministry of Finance, Government of India

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Section 10A

Settlement of dispute regarding election

Section

Section Number

10A

Chapter

CHAPTER III - COUNCIL OF THE INSTITUTE

Act

Chartered Accountants Act, 1949

Year

Settlement of dispute regarding election

Settlement of dispute regarding election

[Settlement of dispute regarding election.

10A. In case of any dispute regarding any election under clause (a) of sub-section (2) of section 9, the aggrieved person may make an application within thirty days from the date of declaration of the result of election to the Secretary of the Institute, who shall forward the same to the Central Government.


Footnotes