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[Cites 0, Cited by 0] [Section 260(2)] [Section 260] [Entire Act]

Union of India - Subsection

Section 260(2)(c) in The Companies Act, 2013

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