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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 71(1)(a) in Securities And Exchange Board Of India (Collective Investment Schemes) Regulations, 1999

(a)the applicant shall get the existing schemes rated by a credit rating agency within [two] [Substituted by S.O. 75(E), dated 17.1.2002] year from the date of grant of provisional registration;