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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 12(3)(iii) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(iii)project Manager of the InvIT shall be the sponsor or an associate of the sponsor and shall continue to act in such capacity for a period of minimum three years from the date of listing of InvIT units unless suitable replacement is appointed by the unit-holders through the Trustee: