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[Cites 0, Cited by 0] [Section 22(7)] [Section 22] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 22(7)(a) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(a)not less than twenty five per cent of the unit holders by value, other than any party related to the transactions and its associates, shall apply, in writing, to the trustee for the purpose;