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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in The Actuaries (Procedure For Enquiry Of Professional And Other Misconduct) Rules, 2008

(3)The Defendant shall, within 21 days from the receipt of the copy of the complaint, or within such additional time, not exceeding thirty days, as may be allowed by the Director, submit his written statement before the Director.