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[Cites 0, Cited by 0] [Section 84] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 84(1) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(1)Every rating obtained by the listed entity with respect to securitised debt instruments shall be periodically reviewed, preferably once a year, by a credit rating agency registered by the Board.