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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 22(3)(b) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(b)with respect to the annual meeting of unit holders,-
(i)any information that is required to be disclosed to the unit holders and any issue that, in the ordinary course of business, may require approval of the unit holders may be taken up in the meeting including,-