Securities And Exchange Board Of India - Subsection
Section 5(l) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
(l)[ the promoter of the credit rating agency, in terms of regulation 4, has a minimum shareholding of 26% in the credit rating agency.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018-15. dated 30.5.2018 (w.e.f. 7.7.1999).]
