Section 12(2)(ii) in The Actuaries Act, 2006

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Union of India - Subsection

Section 12(2)(ii) in The Actuaries Act, 2006

(ii)in case of misconduct falling under Part IV(B) of the Schedule of this Act, for a period of six years, after the completion of the period of removal of name of the fellow from the Register or the payment of fine is made, as the case may be; and

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Union of India - Subsection

Section 12(2)(ii) in The Actuaries Act, 2006