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[Cites 0, Cited by 0] [Section 14(1A)] [Section 14] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 14(1A)(b) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(b)of the value of atleast Rs 400 crore, if the post issue capital of the InvIT calculated at offer price is equal to or more than rupees one thousand six hundred crore and less than rupees four thousand crore;