Securities And Exchange Board Of India - Subsection
Section 5(i) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
(i)neither the applicant, nor any person directly or indirectly connected with the applicant has in the past been -(i)refused by the Board a certificate under these regulations or(ii)subjected to any proceedings for a contravention of the Act or of any rules or regulations made under the Act.
