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 14(1)] [Section 14] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 14(1)(b) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(b)the value of [InvIT assets] [Substituted 'the assets held by the InvIT' by Notification No. SEBI/LAD-NRO/GN/2018/07, dated 10.4.2018 (w.e.f. 26.9.2014).] is not less than rupees. five hundred crore.