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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 13(1)(e) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(e)the valuer and any of its employees involved in valuing of the assets of the InvIT, shall not,-