Securities And Exchange Board Of India - Subsection
Section 12(j) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(j)The valuer(s) shall before accepting any assignment, [from any related party to the REIT, shall] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] disclose to the REIT any direct or indirect consideration which the valuer may have in respect of such assignment;
