Securities And Exchange Board Of India - Subsection
Section 19(4) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(4)Transaction between two or more of the InvITs with a common investment manager or sponsor, shall be deemed to be related party transactions for each of the InvITs and provisions of regulation 19 shall apply:Provided that this sub-regulation shall also apply if the investment managers or sponsors of the InvITs are different entities but are associates.
