Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(16) in The Actuaries (Procedure For Enquiry Of Professional And Other Misconduct) Rules, 2008

(16)The notice issued to the witnesses at the request of the complainant under sub-rule (13) or the Defendant under sub-rule (15) shall not be eligible for reimbursement of expenses incurred for attending the proceeding.