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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 21(4) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(4)A full valuation shall be conducted by the valuer atleast once in every financial year:Provided that such full valuation shall be conducted at the end of the financial year ending March 31st within three months from the end of such year.