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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 13(1)(j) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(j)the valuer shall before accepting any assignment [from any related party of the InvIT] [Inserted by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).], disclose to the InvIT any direct or indirect consideration which the valuer may have in respect of such assignment;