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[Cites 0, Cited by 0] [Section 18(7)] [Section 18] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 18(7)(a) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(a)if the InvIT [***] [Omitted 'or SPV' by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] proposes to re-invest the sale proceeds into another infrastructure asset, it shall not be required to distribute any sales proceeds to the InvIT or to the investors;