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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9(2)(f) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999

(f)[ a credit rating agency shall not carry out any activity other than the rating of securities offered by way of public or rights issue.