Securities And Exchange Board Of India - Subsection
Section 38(2) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
(2)The enquiry officer shall issue to the credit rating agency a notice at the registered office or the principal place of business of the credit rating agency, setting out the grounds on which action is proposed to be taken against it and calling upon it to show cause against such action within a period of fourteen days from the date of receipt of such notice.
