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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 23(3) in Securities and Exchange Board of India (Issue and Listing of Municipal Debt Securities) Regulations, 2015

(3)Any change in rating shall be promptly disseminated in such manner as the stock exchange where such securities are listed may determine from time to time.