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[Cites 0, Cited by 0] [Section 18(15)] [Section 18] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 18(15)(c) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(c)the agreement with such person(s) shall include the minimum percentage of distributable cash flows that will be distributed and entitlement of the REIT to receive not less than pro rata distributions and mode for resolution of any disputes between the REIT and the other person(s).