Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] Union of India - Subsection Section 8(3) in The Actuaries Act, 2006 (3)Any person who enrolls himself for examination of the Institute, and possesses such academic qualifications as may be specified, may be admitted as a student Member of the Institute on such terms and conditions as may be specified.
