Securities And Exchange Board Of India - Subsection
Section 14(4) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(4)REIT, through the [merchant banker] [Substituted 'manager' by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).], shall file a draft offer document [along with the fee as specified in Schedule II,] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] with the designated stock exchange(s) and the Board, not less than [thirty] [Substituted 'twenty one' by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] working days before filing the [***] [Omitted 'final' by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] offer document with the designated stock exchange [and the Board.] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).]
