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 1] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(4) in The Actuaries Act, 2006

(4)The annual accounts of the Institute shall be subject to audit by a Chartered Accountant in practice within the meaning of the Chartered Accountants Act, 1949 (38 of 1949), to be appointed annually by the Council:Provided that no Member of the Council who is a Chartered Accountant or a person who is in partnership with such Member shall be eligible for appointment as an auditor under this sub-section.