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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 5(c) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999

(c)[ the applicant has a minimum net worth of rupees twenty five crore.] [Substituted 'the applicant has a minimum net worth of rupees five crores.' by Notification No. SEBI/LAD-NRO/GN/2018-15. dated 30.5.2018 (w.e.f. 7.7.1999).]