Section 8(1) in Companies (Registered Valuers and Valuation) Rules, 2017
(1)The registered valuer shall, while conducting a valuation, comply with the valuation standards as notified or modified under rule 18:Provided that until the valuation standards are notified or modified by the Central Government, a valuer shall make valuations as per-(a)internationally accepted valuation standards;(b)valuation standards adopted by any registered valuers organisation.
