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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 8(2) in Securities and Exchange Board of India (Issue of Sweat Equity) Regulations, 2002

(2)The merchant banker may consult such experts and valuers, as he may deem fit having regard to the nature of the industry and the nature of the property or other value addition.