Securities And Exchange Board Of India - Subsection
Section 38G(1) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008
(1)An issuer whose security receipts are listed on a recognized stock exchange shall ensure that:(a)the listed security receipts are valued at the end of each quarter i.e. as on March 31, June 30, September 30 and December 31 of every year,(b)valuation is conducted by an independent valuer; and(c)the net asset value is calculated on the basis of such independent valuation and the same is declared by the asset reconstruction company within fifteen days of the end of the quarter.
