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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 46(2)(r) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(r)[ With effect from October 1, 2018, all credit ratings obtained by the entity for all its outstanding instruments, updated immediately as and when there is any revision in any of the ratings. [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/10, dated 9.5.2018 (w.e.f. 2.9.2015).]