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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(4) in The Actuaries (Election To The Council) Rules, 2008

(4)The particulars required under sub-rule (3) shall prominently indicate that they are compiled on the basis of the particulars furnished by the Member as per Schedule 2 and that no responsibility is acceptable as to the said particulars.