Securities And Exchange Board Of India - Subsection
Section 14(11) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(11)The initial offer or follow-on offer [or rights issue] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] shall be made by the REIT within a period of not more than [one year] [Substituted 'six months' by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] from the date of [*] [Omitted 'last' by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] issuance of observations by the Board, [*] [Omitted 'if any or if no observations have been issued by the Board, within a period of not more than six months from the date of filing of offer document with the designated stock exchanges' by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).]:Provided that if the initial offer or follow-on offer [or rights issue] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] is not made within the specified time period, a fresh [draft] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] offer document shall be filed.[Provided further that the REIT shall not be required to file draft offer document with the Board in case of a fast track rights issue, subject to the fulfillment of the conditions as specified by the Board from time to time.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2020/06, dated 2.3.2020 (w.e.f. 26.9.2014).]
