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

Securities And Exchange Board Of India - Subsection

Section 17(5) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(5)The procedure for delisting of units of REIT including provision of exit option to the unit holders shall be in accordance with the listing agreement and in accordance with procedure as may be specified by the Board and by the designated stock exchanges from time to time.