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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 4(2)(g) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(g)no unit holder of the REIT enjoys [superior] [Substituted 'preferential' by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] voting or any other rights over another unit holder [and there are no multiple classes of units of REIT:] [Substituted ';' by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).]