Securities And Exchange Board Of India - Subsection
Section 19(4) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(4)In case of any related party transactions entered into prior to making the initial offer,-(a)adequate disclosures to that effect shall be made in the initial offer document including a consolidated full valuation report of all such assets [***] [Omitted 'in accordance with clause (a) of sub-regulation (3), as may be applicable' by Notification No. SEBI/LAD-NRO/GN/2017-18/022, dated 15.12.2017 (w.e.f. 26.9.2014).];(b)the REIT shall enter into proper and valid agreements with such related parties at the price or interest rate or rental value mentioned in the initial offer document;(c)If the transactions are conditional upon the REIT receiving a minimum amount of subscription, adequate disclosures shall be made in the offer document and the agreements to that effect.
