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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(1)(r) in Securities and Exchange Board of India (Issue of Sweat Equity) Regulations, 2002

(r)'valuer' means a Chartered Accountant or a merchant banker appointed to determine the value of the intellectual property rights or other value addition.