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Bombay HC: Constitutional Validity of Regulation Setting Out Qualification to Obtain CoP, Upheld - (09 Aug 2024)

CIVIL

Bom. HC has upheld constitutional validity of Regulation 10 of Institute of Actuaries of India Regulations, 2017 that sets out the qualification required to obtain a Certificate of Practice to practice as an actuary and noted that Associate Members are not actuaries as per the Actuaries Act, 2006.

Tags : BOMBAY HIGH COURT   CONSTITUTIONAL VALIDITY   CERTIFICATE OF PRACTICE  

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