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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 11(3)(c) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(c)[each of the sponsor] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] individually [shall] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] hold not less than five per cent of the outstanding units of the listed REIT at all times.