Section 4(c) in Companies (Registered Valuers and Valuation) Rules, 2017
(c)membership of a professional institute established by an Act of Parliament enacted for the purpose of regulation of a profession with at least three years' experience after such membership [***] [Omitted 'and having qualification mentioned at clause (a) or (b)' by Notification No. G.S.R. 1108(E), dated 13.11.2018 (w.e.f. 18.10.2017).].
