Securities And Exchange Board Of India - Subsection
Section 17(6) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(6)After delisting of its units, the InvIT shall surrender its certificate of registration to the Board and shall no longer undertake activity of an InvIT.[Notwithstanding the above, in case the delisting is done in terms of clause (ea) of sub-regulation (1),the InvIT may retain its certificate of registration and continue to undertake the activity of a privately placed and unlisted InvIT as specified in Chapter VIA.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/10, dated 22.4.2019.]
