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 13(1)] [Section 13] [Entire Act] Securities And Exchange Board Of India - Subsection Section 13(1)(o) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014 (o)the valuer shall, prior to performing a valuation, acquaint itself with all laws or regulations relevant to such valuation.