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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 2(1)(b) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999

(b)"associate", in relation to a credit rating agency, includes a person -
(i)who, directly or indirectly, by himself, or in combination with relatives, owns or controls shares carrying not less than ten percent of the voting rights of the credit rating agency, or
(ii)in respect of whom the credit rating agency, directly or indirectly, by itself, or in combination with other persons, owns or controls shares carrying not less than ten percent of the voting rights, or
(iii)majority of the directors of which, own or control shares carrying not less than ten percent of the voting rights of the credit rating agency, or
(iv)whose director, officer or employee is also a director, officer or employee of the credit rating agency;