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[Cites 0, Cited by 0] [Section 14(1A)] [Section 14] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 14(1A)(c) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(c)atleast ten per cent. of the total outstanding units of the InvIT, if the post issue capital of the InvIT calculated at offer price is equal to or more than rupees four thousand crore: