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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 14(2)(b) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(b)the value of [the REIT assets] [Substituted 'all the assets owned by REIT' by Notification No. SEBI/LAD-NRO/GN/2018/06, dated 10.4.2018 (w.e.f. 29.9.2014).] is not less than five hundred crore rupees;
(ba)[ the minimum number of unit holders other than sponsor(s), its related parties and its associates forming part of public shall be not less than two hundred;] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).]