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[Cites 0, Cited by 0] [Section 26A(3)] [Section 26A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 26A(3)(g) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(g)sub-clause (iv) of clause (f) of sub-regulation (5) of regulation 22; (h) regulation 23;
(i)sub-regulation (15) of regulation 9 in respect of obtaining prior approval of the Board for any change in the investment manager;