Securities And Exchange Board Of India - Subsection
Section 18(13) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(13)A REIT shall not undertake lending to any person [other than the holding company/special purpose vehicle(s) in which the REIT has invested in, subject to disclosures specified in Schedule IV] [Inserted by Notification No. SEBI/LAD-NRO/GN/2017-18/022, dated 15.12.2017 (w.e.f. 26.9.2014).]:Provided that investment in debt securities shall not be considered as lending.
