Securities And Exchange Board Of India - Subsection
Section 40(2) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
(2)On and from the date of cancellation of the certificate of registration, the credit rating agency shall: -(a)cease to carry in any rating activity and(b)shall be subject to such directions of the Board with regard to the transfer of records, documents, securities or reports connected with its rating activities which may be in its custody or control as the Board may specify.
