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Investment in the units of an infrastructure investment trust (InvIT) by sponsor CIC-NDSI- (Reserve Bank of India) (07 Jun 2018)

MANU/RMIC/0040/2018

Banking

In order to enable Systemically Important Core Investment Companies (CIC-NDSI) to act as a sponsor of InvITs, it has been decided to permit CIC-NDSIs to hold InvIT units only as a sponsor. Exposure of such CICs towards InvITs shall be limited to their holdings as sponsors and shall not, at any point in time, exceed the minimum holding of units and tenor prescribed in this regard by SEBI (Infrastructure Investment Trusts) Regulations, 2014.

2. The above holdings of InvIT units shall be reckoned as investments in equity shares in group companies, for the purpose of compliance with the norms prescribed at paragraphs 2(1) (i) & (ii) of the Master Direction - Core Investment Companies (Reserve Bank) Directions, 2016 as updated from time to time.

3. The aforesaid Master Direction has been updated accordingly.

Tags : INVESTMENT   UNITS   SPONSOR  

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