Securities And Exchange Board Of India - Subsection
Section 8(3) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
(3)The credit rating agency who has already been granted a certificate of registration by the Board, prior to the commencement of the Securities and Exchange Board of India (Credit Rating Agencies) (Amendment) Regulations, 2011, and has not completed a period of three years, shall be deemed to have been granted a certificate of initial registration for a period of five years,from the date of its certificate of registration ,subject to payment of fee for the remaining period of two years, as specified under Part A of Second Schedule, in the manner prescribed in Part B thereof.
