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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 12(3)(i) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(i)[ sponsor(s) would be responsible for all acts, omissions and representations/covenants of the InvIT related to formation of InvIT, sale/ transfer of assets/holdco/SPV to the InvIT. [Inserted by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).]