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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 42(b) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999

(b)Cancelling certificate of registration, may prefer an appeal to the Central Government against such order, in accordance with the Securities and Exchange Board of India (Appeal to Central Government) Rules, 1993.