Securities And Exchange Board Of India - Subsection
Section 17(7) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(7)After delisting of its units, the REIT shall surrender its certificate of registration to the Board and shall no longer undertake activity of a REIT:Provided that the REIT and parties to the REIT shall continue to be liable for all their acts of omissions and commissions with respect to activities of the REIT notwithstanding such surrender.
