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[Cites 0, Cited by 0] [Section 18(4)] [Section 18] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 18(4)(a) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(a)if the investment has been made through a [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).] SPV, whether by way of equity or debt or equity linked instruments or partnership interest, only the portion of direct investments in properties by such [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 shall be considered under this sub-regulation and the remaining portion shall be included under sub-regulation (5);