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[Cites 0, Cited by 0] [Section 424H] [Entire Act]

Union of India - Subsection

Section 424H(c) in The Companies (Second Amendment) Act, 2002

(c)a valuation report in respect of the shares and assets in order to arrive at the reserve price for the sale of a part or whole of the industrial undertaking of the company or for fixation of the lease rent or share exchange ratio;