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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 18(3)(a) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(a)no other shareholder or partner of the SPV shall [exercise] [Substituted 'have' by Notification No. SEBI/LAD-NRO/GN/2018/06, dated 10.4.2018 (w.e.f. 29.9.2014).] any rights that prevents the REIT from complying with the provisions of these regulations [and an agreement [has been] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] entered into with such shareholders or partners to that effect prior to investment in the SPV;]