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 10] [Entire Act] Securities And Exchange Board Of India - Subsection Section 10(13) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014 (13)The investment manager shall ensure adequate and timely redressal of all unit holders' grievances pertaining to activities of the InvIT.
