Securities And Exchange Board Of India - Subsection
Section 16(2) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
(2)If the client does not co-operate with the credit rating agency so as to enable the credit rating agency to comply with its obligations under regulation 15 of these regulations, the credit rating agency shall carry out the review on the basis of the best available information or in the manner as specified by the Board from time to time.Provided that if owing to such lack of co-operation, a rating has been based on the best available information, the credit rating agency shall disclose to the investors the fact that the rating is so based.
