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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 13(1)(i) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(i)the valuer shall not accept remuneration, in any form, for performing a valuation of the InvIT assets from any person other than the InvIT or its authorized representative;