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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 33(2) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999

(2)On receipt of the explanation, if any, from the credit rating agency, the Board may call upon the credit rating agency to take such measures as the Board may deem fit in the interest of the securities market and for due compliance with the provisions of the Act and these regulations.