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[Cites 0, Cited by 0] [Section 18(3A)] [Section 18] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 18(3A)(b) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(b)no other shareholder or partner of the holdco or the SPV(s) shall [exercise] [Substituted by Notification No. SEBI/LAD-NRO/GN/2018/06, dated 10.4.2018 (w.e.f. 29.9.2014).] any rights that prevent the REIT, the holdco or the SPV(s) from complying with the provisions of these regulations and an agreement [has been] [Substituted 'shall be' by Notification No. SEBI/LAD-NRO/GN/2018/06, dated 10.4.2018 (w.e.f. 29.9.2014).] entered into with such shareholders or partners to that effect prior to investment in the holdco and/or SPVs;