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[Cites 0, Cited by 0] [Section 14(22)] [Section 14] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 14(22)(a) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(a)if such units have been held by the existing unit holders for a period of at least one year prior to the filing of draft offer document with the Board: