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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(1)(z) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(z)"net worth" in relation to a company or a body corporate shall have the meaning assigned to it under subsection (57) of section 2 of the Companies Act, 2013;
(za)"occupancy certificate" means a completion certificate, or such other certificate, as the case may be, issued by the competent authority permitting occupation of any property under any law for the time being in force;
(zb)"offer document" means any document described or issued as an offer document including any notice, circular, advertisement or other document inviting offers [through a public issue] [Substituted 'from the public' by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] for the subscription or purchase of units of the REIT and includes initial offer document, follow-on offer document [letter of offer in case of rights issue] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] and any other document as may be specified by the Board;
(zc)"parties to the REIT" shall include the sponsor(s), [sponsor group(s)] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] re-designated sponsor(s), manager, and trustee;
(zd)"preferential issue" means an issue of units by a listed REIT to any select person or group of persons on a private placement basis and does not include an offer of units made through a public issue, rights issue, bonus issue, qualified institutions placement or any other issue as may be specified by the Board;
(ze)"public" for the purposes of offer and listing of units means any person other than related party of the REIT or any other person as may be specified by the Board: