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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(5) in The Actuaries (Procedure For Enquiry Of Professional And Other Misconduct) Rules, 2008

(5)If the Director is of the prima facie opinion that the Member or the firm is not guilty of any misconduct under the Schedule, he shall place the matter before the Committee.