Securities And Exchange Board Of India - Subsection
Section 21(11) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(11)In case of any material development that may have an impact on the valuation of the assets of the InvIT, then investment manager of a publicly offered InvIT shall require the valuer to undertake full valuation of the infrastructure project under consideration within not more than two months from the date of such event and disclose the same to the trustee and the designated stock exchanges within fifteen days of such valuation.
