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 23] [Entire Act] Securities And Exchange Board Of India - Subsection Section 23(1) in Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012 (1)The Alternative Investment Fund shall provide to its investors, a description of its valuation procedure and of the methodology for valuing assets.
