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[Cites 0, Cited by 0] [Section 26A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 26A(1) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(1)The provisions of this chapter shall apply to an InvIT, which proposes to issue units or has issued units, on a private placement basis in terms of these regulations.