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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2)(c) in The Actuaries (Procedure For Enquiry Of Professional And Other Misconduct) Rules, 2008

(c)the Institute shall not inform to the informant, nor entertain any queries from the informant at any and every stage of the progress made in respect of the information received under sub-rule (1), if it is of the opinion that giving of any such information shall impede the process of investigation, apprehension or prosecution of offenders: