Securities And Exchange Board Of India - Subsection
Section 23(4) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(4)The investment manager of shall submit a half-yearly report to the designated stock exchange within forty five days from the end of the every [*] [Omitted 'half year ending' by Notification No. SEBI/LAD-NRO/GN/2019/10, dated 22.4.2019.] [*] [Omitted 'March 31st and' by Notification No. SEBI/LAD-NRO/GN/2019/10, dated 22.4.2019.] September 30th.[Provided that for any InvIT, whose units are listed and whose consolidated borrowings and deferred payments, in terms of regulation 20, is above forty nine per cent., such InvIT shall also submit a quarterly report to the designated stock exchange within thirty days from the end of every quarter ending June and December.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/10, dated 22.4.2019.]
