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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(2) in The Actuaries Act, 2006

(2)Every order made under this section shall be laid, as soon as may be after it is made, before each House of Parliament.This clause seekds to empower the Central Government to remove the difficulties that may arise in giving effect to the provisions of the Act or in its implementation within a specified period. (Notes on Clauses).THE SCHEDULE(See section 31)