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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 31(2)(a) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999

(a)allow the inspecting officer to have reasonable access to the premises occupied by such credit rating agency or by any other person on its behalf;