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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 38(4) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999

(4)The enquiry officer shall give a reasonable opportunity of hearing to the credit rating agency, to enable it to make its submission in support of its reply made under sub-regulation (3).