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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 5(e) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999

(e)the applicant and the promoters of the applicant, referred to in regulation 4 have professional competence, financial soundness and general reputation of fairness and integrity in business transactions, to the satisfaction of the Board;