Securities And Exchange Board Of India - Subsection
Section 16(6) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(6)The minimum public holding for the units of the [***] [Omitted 'publicly offered' by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] InvIT after listing shall be [in accordance with sub-regulation (1A) of regulation 14] [Substituted 'twenty five per cent. of the total number of outstanding units, at all times' by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).], failing which action may be taken as may be specified by the Board and by the designated stock exchanges including delisting of units under regulation 17.
