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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)(q) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(q)"governing board" in case of an LLP shall mean a group of members assigned by the LLP to act in a manner similar to the Board of directors in case of a company;
(qa)[ "holdco" or "holding company" shall mean a company or LLP.,- [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).]
(i)in which REIT holds or proposes to hold [*] not less than fifty [*] [Omitted 'One' by Notification No. SEBI/LAD-NRO/GN/2018/06, dated 10.4.2018 (w.e.f. 29.9.2014).] per cent. of the equity share capital or interest and which it in turn has made investments in other SPV(s), which ultimately hold the property(ies);
(ii)which is not engaged in any other activity other than holding of the underlying SPV(s), holding of real estate/properties and any other activities pertaining to and incidental to such holdings;
(qb)"initial offer" means the first offer of units of an REIT to the public for subscription and includes an offer for sale of REIT units by an existing unit holder to the public;]