Securities And Exchange Board Of India - Subsection
Section 10(23) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(23)The manager shall ensure that the audit of accounts of the REIT by the auditor is done not less than [once in a year] [Substituted 'twice annually' by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] and such report is submitted to the designated stock exchange within [sixty] [Substituted 'forty five' by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] days of end of such financial year ending March 31st [***] [Omitted 'and half-year ending on September 30th' by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).].
