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The Actuaries Act, 2006 9. Certificate of practice. - 1. No member of the Institute shall be entitled to practice unless he fulfils the qualifications as may be specified and obtains from the Council a certificate of practice. 2. A member who desires to be entitled to practice shall make an application in such form and pay such annual fee for certificate of practice as may be specified and such fee shall be payable on or before the first day of April in each year. 3. The certificate of practice obtained under sub-section (1) may be cancelled by the Council under such circumstances as may be specified.    |
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