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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 4(2)(l) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(l)whether any disciplinary action has been taken by the Board or any other regulatory authority against the [REIT or the parties to the REIT or their directors/members of governing board] [Substituted 'applicant or any related party' by Notification No. SEBI/LAD-NRO/GN/2017-18/022, dated 15.12.2017 (w.e.f. 26.9.2014).] under any Act or the regulations or circulars or guidelines made thereunder.