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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3)(l) in Companies (Registered Valuers and Valuation) Rules, 2017

(l)caveats, limitations and disclaimers to the extent they explain or elucidate the limitations faced by valuer, which shall not be for the purpose of limiting his responsibility for the valuation report.