Securities And Exchange Board Of India - Subsection
Section 21(9) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(9)No valuer shall undertake valuation of the same project for more than four years consecutively:Provided that the valuer may be reappointed after a period of not less than two years from the date it ceases to be the valuer of the InvIT.
