Securities And Exchange Board Of India - Subsection
Section 14(h) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
(h)[ The client shall provide explicit consent to the credit rating agency to obtain the details related to their existing and/or future borrowing of any nature, its repayment and delay or default, if any, of any nature, in servicing of the borrowing, either from the lender or any other statutory/non-statutory organization maintaining any such information to enable the credit rating agency to have timely information on the same and to consider the impact of such information on the rating assigned by the credit rating agency.] [Inserted by Notification No. SEBI/LAD-NRO/GN/2019/34, dated 23.9.2019 (w.e.f. 7.7.1999).]
