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

Securities And Exchange Board Of India - Subsection

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

(a)shall be not less than twenty five per cent. of the total of the outstanding units of the REIT and the units being offered by way of the offer document, if the post issue capital of the REIT calculated at offer price is less than rupees one thousand six hundred crore: