Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] Securities And Exchange Board Of India - Subsection Section 10(21) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014 (21)The manager shall ensure that the valuation of the REIT assets is done by the valuer(s) in accordance with regulation 21.
