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:-