Securities And Exchange Board Of India - Subsection
Section 28(2) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(2)Notwithstanding anything contained in sub-regulation (1), where the Board is satisfied that in the interest of the investors no such notice should be given, it may, by an order in writing, direct that the inspection of the affairs of the REIT be taken up without such notice.
