Section 16(7)(a) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

[Cites 0, Cited by 0] [Section 16(7)] [Section 16] [Entire Act]

(a)in case of privately placed InvIT, shall be five, each holding not more than twenty five per cent. of the units of the InvIT;

Legal Document View