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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 14(4)(va) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(va)[ The amount for general purposes, as mentioned in objects of the issue in the draft offer document filed with the Board, shall not exceed Ten per cent of the amount raised by the InvIT by issuance of units.] [Inserted by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).]