Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[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 (Real Estate Investment Trusts) Regulations, 2014

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