Securities And Exchange Board Of India - Subsection
Section 15(2) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(2)Without prejudice to the generality of sub-regulation (1), the offer document shall-(a)include all information as specified in Schedule III to these regulations or as specified in any circulars or guidelines issued by the Board in this regard;(b)not be misleading and not contain any untrue statements or misstatements;(c)not provide for any guaranteed returns to the investors;(d)include such other disclosures as may be specified by the Board.
