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[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 19(4)(b) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(b)the REIT shall enter into proper and valid agreements with such related parties at the price or interest rate or rental value mentioned in the initial offer document;