Securities And Exchange Board Of India - Subsection
Section 18(11) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(11)An InvIT shall hold an infrastructure asset for a period of not less than three years from the date of purchase of such asset by the InvIT, directly or through [holdco and/or] [Inserted by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] SPV:Provided that this shall not apply to investment in securities of companies in infrastructure sector other than SPVs.
