AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Cost and Works Accountants Act, 1959

65. Ballot papers to be sent by post

At least 21 days before the date for starting of counting of votes, the Secretary shall send by registered post to the address of voter entitled to vote by post under Regulation 63N, the ballot paper together with a letter explaining the manner in which it shall be filled up, and specifying the date and hour by which it must reach the Secretary.



Cost and Works Accountants Act, 1959 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys