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[Cites 0, Cited by 0] [Section 18(5)] [Section 18] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 18(5)(c) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(c)if the conditions specified in clauses (a) and (b) are breached on account of market movements of the price of the underlying assets or securities, the investment manager shall inform the same to the trustee and ensure that the conditions as specified in this regulation are satisfied within six months of such breach: