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[Cites 0, Cited by 0] [Section 19(5)] [Section 19] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 19(5)(b) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(b)in case,-
(i)the total value of all the related party transactions, in a financial year, pertaining to acquisition or sale of properties [whether directly or through holdco and/or SPVs] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] or investments into securities exceeds ten per cent of the value of REIT; or
(ii)the value of the funds borrowed from related parties, in a financial year, exceeds ten per cent of the total consolidated borrowings of the REIT [holdco and/or SPVs] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).];