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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)(h) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(h)the valuer shall discharge its duties towards the InvIT in an efficient and competent manner, utilizing its knowledge, skills and experience in best possible way to complete given assignment;