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The Actuaries Act, 2006 39. Companies not to engage in actuarial practice. - 1. No company, whether incorporated in India or elsewhere, shall practice as Actuaries. 2. Any company contravening the provisions of sub-section (1) shall be punishable on first conviction with fine which may extend to ten thousand rupees, and on any subsequent conviction with fine which may extend to twenty-five thousand rupees.    |
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