Section 12(2)(iii) in The Actuaries Act, 2006

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Union of India - Subsection

Section 12(2)(iii) in The Actuaries Act, 2006

(iii)not more than two persons having knowledge in the field of life insurance, general insurance, finance, economics, law, accountancy or any other discipline which in the opinion of the Central Government, would be useful to the Council, to be nominated in such manner as may be prescribed:

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Union of India - Subsection

Section 12(2)(iii) in The Actuaries Act, 2006