The Sick Industrial Companies (Special Provisions) Repeal Act, 2003
Contents | |
Sections | Particulars |
1 | Short title and commencement |
2 | Definitions |
3 | Repeal of Act 1 of 1986 and dissolution of Appellate Authority and Board |
4 | Consequential provisions |
5 | Saving |
6 | Power to make rules |
An Act to provide for regulating and developing the profession of Actuaries and for matters connected therewith or incidental thereto. Be it enacted by Parliament in the Fifty-seventh Year of the Republic of India as follows:-