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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 10(26) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(26)The manager shall designate an employee or director as the compliance officer for monitoring of compliance with these regulations and circulars issued thereunder and intimating the Board in case of any violation.