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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 36(1)(a) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999

(a)the credit rating agency is guilty of fraud, or has been convicted of an offence involving moral turpitude or an economic offence; or