Securities And Exchange Board Of India - Subsection
Section 14(5) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(5)If the InvIT fails to make any offer of its units, whether by way of public issue or private placement, within three years from the date of registration with the Board, it shall surrender its certificate of registration to the Board and cease to operate as an InvIT:Provided that the Board, if it deems fit, may extend the period by another one year:Provided further that the InvIT may later re-apply for registration, if it so desires.
