Securities And Exchange Board Of India - Subsection
Section 40(3) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
(3)Notwithstanding the suspension or cancellation of certificate of a credit rating agency, if the Board is satisfied that it is in the interest of the investors to grant such permission, the Board may grant to the credit rating agency permission to carry on such activities relating its assignments undertaken prior to such suspension or cancellation, as the Board may specify.
