Securities And Exchange Board Of India - Subsection
Section 14(23) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(23)If the REIT fails to make its initial offer within three years from the date of registration with the Board, it shall surrender its certificate of registration to the Board and cease to operate as a REIT:Provided that the Board, if it deems fit, may extend the period by another one year:Provided further that the REIT may later re-apply for registration, if it so desires.
