Section 21(8)(b) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

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Securities And Exchange Board Of India - Subsection

Section 21(8)(b) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(b)if the transaction is not a related party transaction,-

(i)a full valuation of the specific property shall be undertaken by the valuer;

(ii)if ,-