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[Cites 0, Cited by 0] [Section 23(5)] [Section 23] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 23(5)(b) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(b)additional borrowing, at level of [holdco or] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] SPV or the REIT, resulting in such borrowing exceeding five per cent of the value of the REIT assets during the year;