Securities And Exchange Board Of India - Subsection
Section 15(6) in Securities and Exchange Board of India (Infrastructure Investment Trusts) Regulations, 2014
(6)With respect to advertisements pertaining to the offer of units by an InvIT with respect to public issue of its units,-(i)such advertisement material shall not be misleading and shall not contain anything extraneous to the contents of the offer document;(ii)if an advertisement contains positive highlights, it shall also contain risk factors with equal importance in all aspects including print size;(iii)the advertisements shall be in accordance with any circulars or guidelines as may be specified by the Board in this regard.
