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 2] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Actuaries Act, 2006

(2)Any person, who is a fellow Member, or is a holder of Membership considered equivalent to the fellow Membership of the Institute, of any other institution similar to the Institute, whether within or outside India, may be admitted as an affiliate Member for such period, and on such terms and conditions as may be specified.