Section 27(1) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999

[Cites 0, Cited by 0] [Section 27] [Entire Act]

(1)No credit rating agency shall, rate a security issued by an entity, which is;-

(a)a borrower of its promoter; or

(b)a subsidiary of its promoter; or

(c)an associate of its promoter, if

(i)there are common Chairman, Directors between credit rating agency and these entities.

(ii)there are common employees.

(iii)there are common Chairman, Directors, Employees on the rating committee.

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