Securities And Exchange Board Of India - Subsection
Section 14(22A) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(22A)[ The amount for general purposes, as mentioned in objects of the issue in the draft offer document filed with the Board, shall not exceed Ten per cent of the amount raised by the REIT by issuance of units.] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).]
