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[Cites 0, Cited by 0] [Section 18(6)] [Section 18] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 18(6)(a) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(a)not less than ninety per cent. of net distributable cash flows of the SPV shall be distributed to the InvIT [/holdco] [Inserted by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] in proportion of its holding in the SPV subject to applicable provisions in Companies Act, 2013 or Limited Liability Partnership Act, 2008;