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 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(19) in The Actuaries (Procedure For Enquiry Of Professional And Other Misconduct) Rules, 2008

(19)The committee shall consider the written statement, rejoinder and documents relating thereto, and the oral submission, if any made by the Defendant, or the Director and the respondent, and arrive at a finding on whether the Defendant is guilty or not of any professional or other misconduct.