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[Cites 0, Cited by 0] [Section 2B] [Entire Act]

Union of India - Subsection

Section 2B(2) in The Insurance Act, 1938

(2)In making any appointment under this section, the Central Government shall have due regard to the following considerations, namely, whether the person to be appointed has had experience in industrial, commercial or insurance matters and whether such person has actuarial qualification.