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[Cites 0, Cited by 0] [Section 30(4)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(4)(iv) in The Actuaries (Election To The Council) Rules, 2008

(iv)the obtaining or procuring or abetting, or attempting to obtain or procure, by a candidate or by any other person, with his connivance, any assistance for the furtherance of the prospects of the Member's election from any person serving under the Government of India or the State Government, other than the giving of vote by such person, if he is a Member entitled to vote;