Securities And Exchange Board Of India - Subsection
Section 16(1) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(1)It shall be mandatory for units of all InvITs to be listed on a recognized stock exchange having nationwide trading terminals, whether publicly issued or privately placed:Provided that this sub-regulation shall not apply if the initial offer does not satisfy the minimum subscription amount or the minimum number of subscribers under regulation 14.
