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Securities And Exchange Board Of India - Section

Section 84 in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

84. Credit Rating.

(1)Every rating obtained by the listed entity with respect to securitised debt instruments shall be periodically reviewed, preferably once a year, by a credit rating agency registered by the Board.
(2)Any revision in rating(s) shall be disseminated by the stock exchange(s).