Securities And Exchange Board Of India - Subsection
Section 14(f) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
(f)The client shall [***] [Omitted 'agree to' by Notification No. SEBI/LAD-NRO/GN/2019/34, dated 23.9.2019 (w.e.f. 7.7.1999).] disclose, in the offer document;-(i)the rating assigned to the client's listed securities by any credit rating agency during the last three years and(ii)any rating given in respect of the client's securities by any other credit rating agency, which has not been accepted by the client.
