Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9(13)] [Section 9] [Entire Act] Securities And Exchange Board Of India - Subsection Section 9(13)(d) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014 (d)the trustee shall ensure that the new manager shall stand substituted as a party in all the documents to which the earlier manager was a party;