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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 19(3)(a) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(a)the total value of all the related party transactions, in a financial year, pertaining to acquisition or sale of assets [whether directly or through holdco or through SPV,] [Inserted by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] or investments into securities exceeds five per cent. of the value of [the] [Inserted by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] InvIT; [assets] [Inserted by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] or