Section 16(2)(b) in The Actuaries Act, 2006

[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2)(b) in The Actuaries Act, 2006

(b)as a Member unless he has been a Member of the Council for at least one full term and who is not a sitting Member of the Council or who has not been a candidate in the election under dispute; and

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Union of India - Subsection

Section 16(2)(b) in The Actuaries Act, 2006