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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 22(3)(a) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(a)an annual meeting of all unit holders shall be held not less than once a year within one hundred twenty days from the end of financial year and the time between two meetings shall not exceed fifteen months;