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[Cites 0, Cited by 0] [Section 49G] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 49G(8) in Securities and Exchange Board of India (Mutual Funds) Regulations, 1996

(8)The asset management company shall ensure that the cost of maintenance and insurance of real estate assets is within reasonable limits and that no funds of the scheme are utilized towards development of such assets.