Securities And Exchange Board Of India - Subsection
Section 11(3) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
(3)Any applicant aggrieved by the decision of the Board rejecting his application under sub-regulation (1) may, within a period of thirty days from the date of receipt by him of the communication referred to in sub-regulation (2) apply to the Board in writing for reconsideration of such decision.
