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SEBI proposes changes to InvIT disclosures- (Securities and Exchange Board of India) (15 Jun 2016)

Capital Market

The Securities and Exchange Board of India released a consultation paper on continuous disclosure to be made by infrastructure investment trusts.

SEBI (Infrastructure Investment Trusts) Regulations 2014, better known as InvIT regulations, provide initial listing requirements and certain continuous disclosures on investment conditions, borrowings, valuation of assets and more.

SEBI’s proposed changes to the disclosure regime include additional disclosures, increased frequency of disclosure and changes to accounting standards to be followed.

Tags : INVIT REGULATIONS DISCLOSURE ACCOUNTING STANDARDS

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