Section 21 in Companies (Registered Valuers and Valuation) Rules, 2017
21. Punishment for false statement.
- If in any report, certificate or other document required by, or for, the purposes of any of the provisions of the Act or the rules made thereunder or these rules, any person makes a statement,-(a)which is false in any material particulars, knowing it to be false; or(b)which omits any material fact, knowing it to be material,he shall be liable under section 448 of the Act.Annexure-IModel Code of Conduct for Registered Valuers[See Clause (G) of rule 7 and clause (D) of Sub-Rule (2) of rule 12]Integrity and Fairness
