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[Cites 0, Cited by 0] [Section 247] [Entire Act]

Union of India - Subsection

Section 247(4) in The Companies Act, 2013

(4)Where a valuer has been convicted under sub-section (3), he shall be liable to—
(i)refund the remuneration received by him to the company; and
(ii)pay for damages to the company or to any other person for loss arising out of incorrect or misleading statements of particulars made in his report.