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[Cites 0, Cited by 0] [Section 26B(1)] [Section 26B] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 26B(1)(g) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(g)invest not less than eighty per cent of the value of the InvIT assets in eligible infrastructure projects either directly or through holdcos or through SPVs: