Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] Union of India - Subsection Section 9(8) in The Actuaries (Procedure For Enquiry Of Professional And Other Misconduct) Rules, 2008 (8)The Director shall, after making further enquiry as advised by the Committee under sub-rules (4) or (7) of this rule, proceed under this rule.
