Securities And Exchange Board Of India - Subsection
Section 18(1) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(1)The Investment by a REIT shall only be in [holdco and/or] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] SPVs or properties or securities or TDR in India in accordance with these regulations and in accordance with the investment strategy as detailed in the offer document as may be amended subsequently.
