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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(i) in The Companies (Amendment) Act, 2017

(i)in sub-section (1), in clause (c), for the words "of a registered valuer subject to such conditions as may be prescribed", the words and figures "of a registered valuer, subject to the compliance with the applicable provisions of Chapter III and any other conditions as may be prescribed" shall be substituted;