Securities And Exchange Board Of India - Subsection
Section 21(7) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(7)Prior to any issue of units to the public and any other issue of units as may be specified by the Board, the valuer shall undertake full valuation of all the REIT assets and include a summary of the report in the offer document:Provided that such valuation report shall not be more than six months old at the time of such offer:Provided further that this shall not apply in cases where full valuation has been undertaken not more than six months prior to such issue and no material changes have occurred thereafter.
