Section 20(3)(a) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

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Securities And Exchange Board Of India - Subsection

Section 20(3)(a) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(a)[ upto forty nine percent, an InvIT shall - [Substituted by Notification No. SEBI/LAD-NRO/GN/2019/10, dated 22.4.2019.]

(i)obtain credit rating from a credit rating agency registered with the Board; and

(ii)seek approval of unitholders in the manner as specified in Regulation 22.