Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18(4)] [Section 18] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 18(4)(b) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(b)if any project is implemented in stages, the part of the project which is completed and [rent and/or income generating] [Substituted 'rent-generating' by Notification No. SEBI/LAD-NRO/GN/2017-18/022, dated 15.12.2017 (w.e.f. 26.9.2014).] shall be considered under this sub-regulation and the remaining portion including any contiguous land as specified under proviso to sub-regulation (2) shall be included under clause (a) of sub-regulation (5).