Securities And Exchange Board Of India - Subsection
Section 10(21) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(21)The investment manager shall ensure that computation and declaration of NAV of the InvIT based on the valuation done by the valuer [, shall be disclosed to the stock exchange(s),] [Inserted by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] not later than fifteen days from the date of valuation.
