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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2)(i) in The Actuaries Act, 2006

(i)where the President is a Member of such committee, he shall be the Chairman of such committee, and in his absence, the Vice-President, if he is a Member of such committee, shall be its Chairman; and