Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] Securities And Exchange Board Of India - Subsection Section 16(4) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014 (4)The InvIT shall redeem units only by way of a buyback or at the time of delisting of units.
