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[Cites 0, Cited by 0] [Section 9(13)] [Section 9] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9(13)(e) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(e)the trustee shall ensure that the earlier manager continues to be liable for all its acts of omissions and commissions notwithstanding such termination.