Section 18(3A)(d) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

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

(d)the manager shall ensure that in every meeting including annual general meeting of the holdco and/or SPV(s), the voting of the REIT is exercised;]

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