Securities And Exchange Board Of India - Subsection
Section 19(13) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(13)Where any of the related parties has an interest in a business which competes or is likely to compete, either directly or indirectly, with the activities of the REIT, the following details shall be disclosed in the offer document,-(a)details of the such business including an explanation as to how such business shall compete with the REIT;(b)a declaration that the related party shall perform its duty in relation to the REIT independent of its related business;(c)declaration as to whether any acquisition of such business by the REIT is intended and if so, details of the same thereof.
