Securities And Exchange Board Of India - Subsection
Section 19(11) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(11)With respect to any related party transaction, details of any fees or commissions received or to be received by [such] [Substituted 'any person or entity which is an associate of the' by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] related party [(ies)] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] shall be adequately disclosed to the unit holders and to the designated stock exchanges.
