Requirement of minimum number and holding of unit holders for unlisted Infrastructure Investment Trusts- (Securities and Exchange Board of India) (04 Aug 2021)

MANU/SIPM/0011/2021

Capital Market

1. Vide notification No. SEBI/LAD-NRO/GN/2021/27 dated July 30, 2021, SEBI (Infrastructure Investment Trusts) Regulations, 2014 ("InvIT Regulations") were amended to provide for the requirement of minimum number and holding of unit holders for unlisted InvITs.

2. Registered unlisted InvITs which have already issued units as on the date of this circular, shall comply with the provisions of sub-regulation (3) of Regulation 26B of the InvIT Regulations within a period of six months from the date of this circular.

3. This circular is being issued in exercise of powers conferred under Section 11(1) of the Securities and Exchange Board of India Act, 1992 and Regulation 33 of the InvIT Regulations.

Tags : REQUIREMENT   MINIMUM NUMBER   INVIT REGULATIONS  

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