Securities And Exchange Board Of India - Subsection
Section 4(d) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
(d)[ a foreign credit rating agency incorporated in a Financial Action Task Force (FATF) member jurisdiction and recognised under their law, having a minimum of five years experience in rating securities;] [Substituted by Notification No. SEBI/LAD-NRO/GN/2018-15. dated 30.5.2018 (w.e.f. 7.7.1999).]
