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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 8A(1) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999

(1)The credit rating agency who has been granted deemed to have been granted a certificate of initial registration under regulation 8, may, three months before the expiry of the period of certificate of initial registration, make an application for grant of a certificate of permanent registration in Form A.