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 49G] [Entire Act] Securities And Exchange Board Of India - Subsection Section 49G(9) in Securities and Exchange Board of India (Mutual Funds) Regulations, 1996 (9)The asset management company shall ensure that a real estate valuer certifies compliance with sub-regulation (8) on an annual basis.
