Section 30(4)(iii) in The Actuaries (Election To The Council) Rules, 2008

[Cites 0, Cited by 0] [Section 30(4)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(4)(iii) in The Actuaries (Election To The Council) Rules, 2008

(iii)the publication by a Member or by any other person, with his connivance, of any statement which is false, and which he either believes to be false or does not believe to be true, in relation to the personal character or conduct of any candidate or in relation to the membership or withdrawal of any candidate, being a statement reasonably calculated to prejudice the prospects of that Member's election;-

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Union of India - Subsection

Section 30(4)(iii) in The Actuaries (Election To The Council) Rules, 2008