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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 24(1) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999

(1)Every credit rating agency shall-
(a)specify the rating process;
(b)file a copy of the same with the Board for record; and file with the Board any modifications or additions made therein from time to time.