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[Cites 0, Cited by 0] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(b) in The Actuaries Act, 2006

(b)the right of every Member to, or in respect of, the dissolved society shall be extinguished, and thereafter no Member of the society shall make, assert or take any claims or demands or proceedings in respect of that society except as provided in this Act.