Securities And Exchange Board Of India - Subsection
Section 18(10) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(10)A REIT shall hold any completed and rent generating property, whether directly or through [holdco or] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] SPV, for a period of not less than three years from the date of purchase of such property by the REIT or [holdco or] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] SPV.
