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 12] [Entire Act] Securities And Exchange Board Of India - Subsection Section 12(o) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014 (o)The valuer(s) shall, prior to performing a valuation, acquaint itself with all laws or regulations relevant to such valuation.
