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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 20(1)(b) in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008

(b)credit rating has been obtained in respect of such debt securities from at least one credit rating agency registered with the Board;