Securities And Exchange Board Of India - Subsection
Section 30(2) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
(2)Notwithstanding anything contained in sub-regulation (1) where the Board is satisfied that in the interest of the investors, no such notice should be given, it may, by an order in writing, direct that the inspection or investigation of the affairs of the credit rating agency be taken up without such notice.
