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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 26(3) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(3)The records specified in sub-regulation(2) may be maintained in physical or electronic form:Provided that where records are required to be duly signed and are maintained in the electronic form, such records shall be digitally signed.