Securities And Exchange Board Of India - Subsection
Section 12(3) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
(3)If the Board is satisfied that it is in the interest of the investors, it may permit the credit rating agency referred to under sub-regulation (1) or (2) to complete the rating assignments already entered into by it, during the pendency of the application or period of validity of the certificate.
