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

Securities And Exchange Board Of India - Subsection

Section 26C(1) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(1)An InvIT issuing units as per the provisions of this Chapter shall ensure that the disclosures in the placement memorandum are in accordance with sub-regulation (4) of regulation 15 and any circular or guideline issued by the Board in this regard.