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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 22(4)(b) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(b)for any issue taken up in such meetings which require approval from the unit holders, votes cast in favour of the resolution shall [be more than] [Substituted 'not be less than one and a half times' by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] the votes cast against the resolution.