Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26C(4)] [Section 26C] [Entire Act] Securities And Exchange Board Of India - Subsection Section 26C(4)(a) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014 (a)acquisition or disposal of any projects, directly or through holdco or SPV, value of which exceeds five per cent. of value of the InvIT assets;