Securities And Exchange Board Of India - Subsection
Section 10(10) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(10)The manager [and the merchant banker(s) shall] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] shall be responsible for,-(a)filing [***] [Omitted 'the draft and final' by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] offer document with the Board and the designated stock exchange within the specified time period;(b)obtaining in-principle approval [and final listing and trading approvals] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] from the designated stock exchange;(c)dealing with all matters relating to issue and listing of the units of the REIT as specified in Chapter IV.
