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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Actuaries (Procedure For Enquiry Of Professional And Other Misconduct) Rules, 2008

(2)The complaint sent by post or courier under sub-rule (1) shall be deemed to have been presented to the Designated Person on the day on which it is received in the Institute.