Securities And Exchange Board Of India - Subsection
Section 19(6) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(6)Where any of the related parties have an interest in a business which competes or is likely to compete, either directly or indirectly, with the activities of the InvIT, the following details shall be disclosed in the offer document or placement memorandum,-(a)details of the such business including an explanation as to how such business shall compete with the InvIT;(b)a declaration that the related party shall perform its duty in relation to the InvIT independent of its related business;(c)declaration as to whether any acquisition of such business by the InvIT is intended and if so, details of the same thereof.
