The Actuaries Act, 2006
42. Sanction to prosecute. -
No person shall be prosecuted under this Act except on a complaint made by or under the order of the Council or of the Central Government.
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The Actuaries Act, 2006 42. Sanction to prosecute. - No person shall be prosecuted under this Act except on a complaint made by or under the order of the Council or of the Central Government. |
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