Section 3(2)(d) in Companies (Registered Valuers and Valuation) Rules, 2017

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Union of India - Subsection

Section 3(2)(d) in Companies (Registered Valuers and Valuation) Rules, 2017

(d)three or all the partners or directors, whichever is lower, of the partnership entity or company, as the case may be, are not registered valuers; or

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Union of India - Subsection

Section 3(2)(d) in Companies (Registered Valuers and Valuation) Rules, 2017