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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 22(2)(a) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(a)a resolution shall be considered as passed when the votes cast by unit holders, so entitled and voting, in favour of the resolution exceed a certain percentage as specified in these regulations, of votes cast against;