Section 25 in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
25. Definitions.
- In this Chapter, unless the context otherwise requires;-(a)"associate" , in relation to a promoter, includes a body corporate in which the promoter holds ten percent or more, of the share capital;(b)"promoter" means a person who holds ten percent or more, of the shares of the credit rating agency.
