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[Cites 0, Cited by 0] [Section 26D] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 26D(2) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(2)The investment manager shall ensure that disclosures made in the placement memorandum contains material, true, correct and adequate disclosures and are in accordance with these regulations and guidelines or circulars issued by the Board.