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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 21(12) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(12)The valuer shall not undertake valuation of any assets in which it has either been involved with the acquisition or disposal within the last twelve months other than such cases where the valuer was engaged by the InvIT for such acquisition or disposal.