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[Cites 0, Cited by 0] [Section 18(3A)] [Section 18] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 18(3A)(c) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(c)the investment manager, in consultation with the Trustee, shall appoint the majority of the Board of directors or governing board of the holdco and SPV(s);