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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(a) in Companies (Registered Valuers and Valuation) Rules, 2017

(a)it has been set up for objects other than for rendering professional or financial services, including valuation services and that in the case of a company, it is [***] [Omitted 'not' by Notification No. G.S.R. 1108(E), dated 13.11.2018 (w.e.f. 18.10.2017).] a subsidiary, joint venture or associate of another company or body corporate;