Cost and Works Accountants Act, 1959
63F. Voting to be in person and not by proxy
Voting shall be by ballot and every person entitled to record his vote by ballot and wishing to record his vote, shall do so in person and not by proxy.
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Cost and Works Accountants Act, 1959 63F. Voting to be in person and not by proxy Voting shall be by ballot and every person entitled to record his vote by ballot and wishing to record his vote, shall do so in person and not by proxy. |
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