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 29] [Entire Act] Securities And Exchange Board Of India - Subsection Section 29(4) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999 (4)Inspections to judge the appropriateness of the ratings may be ordered by the Board, only in case of complaints which are serious in nature.
