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[Cites 0, Cited by 0] [Section 457(2A)] [Section 457] [Entire Act]

Union of India - Subsection

Section 457(2A)(b) in The Companies Act, 1956

(b)appoint, as the case may be, valuer, chartered surveyors or chartered accountant to assess the value of the company's assets within fifteen days after taking into custody of property, assets referred to in sub-clause (a) and effects or actionable claims subject to such terms and conditions as may be specified by the Tribunal;