Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act] Securities And Exchange Board Of India - Subsection Section 2(1)(j) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999 (j)"enquiry officer" means any officer of the Board, or any other person, who is authorised by the Board under Regulation 38;