Section 14(f) in Companies (Registered Valuers and Valuation) Rules, 2017
(f)be converted or registered as company under section 8 of the Act, with governance structure and bye laws specified in Annexure-III, within a period of [two years] [Substituted 'one year' by Notification No. G.S.R. 925(E), dated 25.9.2018 (w.e.f. 18.10.2017).] from the date of commencement of these rules if it is an organisation referred to in proviso to sub-rule (1) of rule 12;
