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[Cites 0, Cited by 0] [Section 22(8)] [Section 22] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 22(8)(a) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(a)prior to such changes, approval shall be obtained from the unit holders wherein votes cast in favour of the resolution shall not be less than three times the votes cast against the resolution;