Securities And Exchange Board Of India - Subsection
Section 22(5) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(5)any other issue;(ii)for any issue taken up in such meetings which require approval from the unit holders other than as specified in sub-regulation (6) under, votes cast in favour of the resolution shall [be more than] [Substituted 'not be less than one and a half times' by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] the votes cast against the resolution;
