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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(18) in The Actuaries (Procedure For Enquiry Of Professional And Other Misconduct) Rules, 2008

(18)The Committee may, at any stage of the proceeding, adjourn the hearing on such terms as it thinks fit:Provided that such adjournment shall not be given more than once at any stage of the proceeding.