Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(d) in The Security Interest (Enforcement) Rules, 2002 (d)"approved valuer" means a valuer as approved by the Board of Directors or Board of Trustees of the secured creditor, as the case may be;
