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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 17(1)(c) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(c)if there are no projects or assets remaining under the InvIT for a period exceeding six months and InvIT does not propose to invest in any project in future: