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[Cites 0, Cited by 0] [Section 30(3)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(3)(b) in The Actuaries (Election To The Council) Rules, 2008

(b)the information which a Member may furnish in a manifesto regarding himself shall not differ in any material respect from the information furnished by the Institute to the voters under rule 13. A Member may, however, include in such manifesto, any additional information not contained in the information furnished under rule 13 ;