Securities And Exchange Board Of India - Subsection
Section 19(5) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(5)With respect to any related party transaction, details of any fees or commissions received or to be received by [such related party(ies)] [Substituted 'any person or entity which is an associate of the related party' by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] shall be adequately disclosed to the designated stock exchanges.
