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[Cites 0, Cited by 0] [Section 22(6)] [Section 22] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 22(6)(d) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(d)the value of the units held by a person along with its associates other than the sponsor(s) and its associates exceeding fifty per cent of the value of outstanding REIT units, prior to acquiring any further units;