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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(1)(kkk) in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018

(kkk)"valuer" means a person who is registered under section 247 of the Companies Act, 2013 and the relevant rules framed thereunder or as specified by the Board;