Securities And Exchange Board Of India - Subsection
Section 10(22) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(22)The investment manager shall ensure that the audit of accounts of the InvIT by the auditor is done not less [once in a year] [Substituted 'than twice annually' by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] and such report is submitted to the [*] [Omitted 'designated' by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] stock exchange [(s)] [Inserted by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] within [sixty] [Substituted 'forty five' by Notification No. SEBI/LAD-NRO/GN/2018/07, dated 10.4.2018 (w.e.f. 26.9.2014).] days of end of financial year ending March 31st [*] [Omitted 'and half-year ending September 30th' by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).].
