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The Actuaries Act, 2006 11. Disqualifications. - Notwithstanding anything contained in section 6, a person shall not be entitled to have his name entered in, or borne on, the register if he- a. has not attained the age of twenty-one years at the time of his application for the entry of his name in the register; or b. is of unsound mind and stands so adjudged by a competent court; or c. is an undischarged insolvent; or d. being a discharged insolvent, has not obtained from the court a certificate stating that his insolvency was caused by misfortune and without any misconduct on his part; or e. has been convicted by a competent court whether within or outside India, of an offence involving moral turpitude and punishable with imprisonment or of an offence, not of a technical nature, committed by him in his professional capacity unless in respect of the offence committed he has either been granted a pardon or, on an application made by him in this behalf, the Central Government has, by an order in writing, removed the disqualification; or f. has been removed from the membership of the Institute on being found on inquiry to have been guilty of a professional or other misconduct: Provided that a person who has been removed from the membership for a specified period shall not be entitled to have his name entered in the Register until the expiry of such period.    |
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