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 17(1)] [Section 17] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 17(1)(e) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(e)the [***] [Omitted 'sponsor(s) or' by Notification No. SEBI/LAD-NRO/GN/2019/10, dated 22.4.2019.] trustee [and investment manager] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/10, dated 22.4.2019.] requests such delisting and such request has been approved by unit holders in accordance with regulation 22;
(ea)[ the trustee and the Investment Manager of a privately placed and listed InvIT chooses to convert InvIT to a privately placed unlisted InvIT and such request has been approved by unit holders in accordance with regulation 22: [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/10, dated 22.4.2019.]