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[Cites 0, Cited by 0] [Section 49G] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 49G(6) in Securities and Exchange Board of India (Mutual Funds) Regulations, 1996

(6)The asset management company shall exercise due diligence in maintenance of the assets of a real estate mutual fund scheme and shall ensure that there is no avoidable deterioration in their value.