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[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 19(4)(a) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(a)adequate disclosures to that effect shall be made in the initial offer document including a consolidated full valuation report of all such assets [***] [Omitted 'in accordance with clause (a) of sub-regulation (3), as may be applicable' by Notification No. SEBI/LAD-NRO/GN/2017-18/022, dated 15.12.2017 (w.e.f. 26.9.2014).];