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[Cites 0, Cited by 0] [Section 14(20)] [Section 14] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 14(20)(a) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(a)to all applicants in case it fails to collect subscription amount of exceeding [ninety] [Substituted 'seventy five' by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] per cent. of the [fresh] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] issue size as specified in the [*] [Omitted 'initial' by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] offer document [*] [Omitted 'or follow-on offer document' by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).];