Securities And Exchange Board Of India - Subsection
Section 6(1) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(1)The Board on being satisfied that the [trust] [Substituted 'applicant' by Notification No. SEBI/LAD-NRO/GN/2018/07, dated 10.4.2018 (w.e.f. 26.9.2014).] fulfils, the requirements specified in regulation 4 shall send intimation to the [trust] [Substituted 'applicant' by Notification No. SEBI/LAD-NRO/GN/2018/07, dated 10.4.2018 (w.e.f. 26.9.2014).] and on receipt of the payment of registration fees as specified in Schedule II, grant certificate of registration in Form B under Schedule I:Provided that the Board may grant in-principle approval to the [trust] [Substituted 'applicants' by Notification No. SEBI/LAD-NRO/GN/2018/07, dated 10.4.2018 (w.e.f. 26.9.2014).], where it deems fit and on satisfaction of all requirements as specified in regulation 4, grant final registration to the applicant.
