Section 11 in Companies (Registered Valuers and Valuation) Rules, 2017
11. Transitional Arrangement.
- Any person who may be rendering valuation services under the Act, on the date of commencement of these rules, may continue to render valuation services without a certificate of registration under these rules upto [31th January, 2019] [Substituted '30th September, 2018' by Notification No. G.S.R. 925(E), dated 25.9.2018 (w.e.f. 18.10.2017).]:Provided that if a company has appointed any valuer before such date and the valuation or any part of it has not been completed before [31th January, 2019] [Substituted '30th September, 2018' by Notification No. G.S.R. 925(E), dated 25.9.2018 (w.e.f. 18.10.2017).], the valuer shall complete such valuation or such part within three months thereafter.[***] [Omitted 'Explanation' by Notification No. G.S.R. 1108(E), dated 13.11.2018 (w.e.f. 18.10.2017).]
