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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 11(4)(b) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(b)prior to sale of such units, the sponsor(s) [and sponsor group(s)] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] shall arrange for another person(s) or entity(ies) to act as the re-designated sponsor(s) where the re-designated sponsor shall satisfy the eligibility norms for the sponsor as specified under [regulation 4] [Substituted 'regulation 3' by Notification No. SEBI/LAD-NRO/GN/2017-18/022, dated 15.12.2017 (w.e.f. 26.9.2014).]: