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[Cites 0, Cited by 0] [Section 26D] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 26D(3) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(3)The investment manager shall ensure that the investments made by the InvIT are in accordance with the investment conditions as specified in this Chapter and in accordance with the investment strategy of the InvIT.