Securities And Exchange Board Of India - Subsection
Section 12(4) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(4)Any holding by sponsor in InvIT, exceeding [fifteen] [Substituted 'twenty five' by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] per cent. on a post issue basis, shall be held for a period of not less than one year from the date of listing of such units.
