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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 22(4)(a) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(a)any information that is required to be disclosed to the unit holders and any issue that, in the ordinary course of business, may require approval of the unit holders may be taken up in the meeting including,-
(i)latest annual accounts and performance of the REIT;
(ii)approval of auditor and fees of such auditor, as may be required;
(iii)latest valuation reports;
(iv)appointment of valuer, as may be required;
(v)any other issue including special issues as specified under sub-regulation (6);