Securities And Exchange Board Of India - Subsection
Section 16(3) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
(3)A credit rating agency shall not withdraw a rating so long as the obligations under the security rated by it are outstanding, except where the company whose security is rated is wound up or merged or amalgamated with another company or as may be specified by the Board from time to time] [Substituted by Notification No. SEBI/LAD-NRO/GN/2018-15. dated 30.5.2018 (w.e.f. 7.7.1999).]
