Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 14(4)(q) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(q)the InvIT shall allot units or refund application money,as the case may be, within twelve working days from the date of closing of the issue;