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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 17(3) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(3)The Board may, instead of delisting of the units, if it deems fit, provide additional time to the InvIT or parties to the InvIT to comply with sub-regulation (1).