Section 9 in SECURITIES AND EXCHANGE BOARD OF INDIA (CHANGE IN CONTROL IN INTERMEDIARIES) (AMENDMENT) REGULATIONS, 2023
9. In the Securities and Exchange Board of India (Custodian ) Regulations , 1996 , after clause (a) and before clause (b)in regulation 9,the following shall be inserted ,namely ,-
"(aa) it shall obtain prior approval of the Board in case of change in control in such manner as specified by the Board ;"Amendment to the Securities and Exchange Board of India (Credit Rating Agencies )Regulations ,1999 .
