Securities And Exchange Board Of India - Subsection
Section 37(2) in The Securities and Exchange Board of India (Issue and Listing of Securitised Debt Instruments and Security Receipts) Regulations, 2008
(2)Every rating obtained by a special purpose distinct entity under sub-regulation (1) of regulation 25 or under subregulation (2) of regulation 36 shall be periodically (not later than one year) reviewed by the registered credit rating agency and any revision in the rating shall be promptly disclosed by the special purpose distinct entity to the recognised stock exchanges where the securitised debt instruments are listed.
