Securities And Exchange Board Of India - Subsection
Section 19(2) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(2)A Reit, subject to the conditions specified hereunder, may,-(a)acquire assets from related parties;(b)sell assets or securities to related parties;(c)lease assets to related parties;(d)lease assets from related parties;(e)invest in securities issued by related parties;(f)borrow from related parties.
