Section 1(3) in Companies (Registered Valuers and Valuation) Rules, 2017
(3)[ These rules shall apply for valuation in respect of any property, stocks, shares, debentures, securities or goodwill or any other assets or net worth of a company or its liabilities under the provision of the Act or these rules.Explanation. - It is hereby clarified that conduct of valuation under any other law other than the Act or these rules by any person shall not be affected by virtue of coming into effect of these rules.] [Inserted by Notification No. G.S.R. 1108(E), dated 13.11.2018 (w.e.f. 18.10.2017).]
