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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 38(3) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999

(3)The credit rating agency, may, within fourteen days from the date of receipt of such notice, furnish to the enquiry officer a written reply, together with copies of documentary or other evidence relied on by it or sought by the Board from the credit rating agency.