Securities And Exchange Board Of India - Subsection
Section 20(3) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(3)If the conditions specified in sub-regulations (1) and (2) are breached on account of market movements of the price of the underlying assets or securities, the manager shall inform the same to the trustee and ensure that the conditions as specified in this regulation are satisfied within six months of such breach.
