Securities And Exchange Board Of India - Subsection
Section 23(2) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012
(2)Category I and Category II Alternative Investment Funds shall undertake valuation of their investments, atleast once in every six months, by an independent valuer appointed by the Alternative Investment Fund:Provided that such period may be enhanced to one year on approval of atleast seventy-five percent of the investors by value of their investment in the Alternative Investment Fund.
