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Securities And Exchange Board Of India - Section

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

26F. Listing of units.

- An InvIT which has issued units in terms of the provisions of this Chapter, may list such units on a recognised stock exchange, subject to it complying with the requirements specified for privately placed and listed InvIT under these regulations and in the manner specified by the Board from time to time.