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 13(1)] [Section 13] [Entire Act] Securities And Exchange Board Of India - Subsection Section 13(1)(d) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014 (d)the valuer shall ensure that it has sufficient financial resources to enable it to conduct its business effectively and meet its liabilities;