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[Cites 0, Cited by 0] [Section 23(6)] [Section 23] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 23(6)(b) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014

(b)additional borrowing, at level of [holdco or] [Inserted by Notification No. SEBI/LAD-NRO/G.N./2016-17/021, dated 29.11.2016 (w.e.f. 26.9.2014).] SPV or the InvIT, exceeding fifteen per cent. of the value of the InvIT assets ;