Securities And Exchange Board Of India - Subsection
Section 24A(2) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
(2)A shareholder holding 10 per cent or more shares and/ or voting rights in a creditrating agency shall not hold 10 per cent or more shares and/ or voting rights,directly or indirectly, in any other credit rating agency.Provided that the said restriction shall not apply to holdings by Pension Funds,Insurance Schemes and Mutual Fund Schemes.Explanation: - For the purpose of this regulation, a "credit rating agency" means a credit rating agency registered with the Board.]
