Securities And Exchange Board Of India - Subsection
Section 15(2) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
(2)Every credit rating agency shall disseminate information regarding newly assigned ratings, and changes in earlier rating promptly through press releases and websites, and, in the case of securities issued by listed companies, such information shall also be provided simultaneously to the concerned regional stock exchange and to all the stock exchanges where the said securities are listed.
