Section 10 in SECURITIES AND EXCHANGE BOARD OF INDIA (CHANGE IN CONTROL IN INTERMEDIARIES) (AMENDMENT) REGULATIONS, 2023
10. In the Securities and Exchange Board of India (Credit Rating Agencies )Regulations ,1999 ,the clause (eii)in sub -regulation (1)of regulation 2,shall be substituted as under ,namely ,-
"Change in control" in case of a body corporate -(A)if its shares are listed on any recognised stock exchange , shall be construed with reference to the definition of control in terms of regulations framed under clause (h) of sub -section (2) of section 11 of the Act ;(B)if its shares are not listed on any recognised stock exchange ,shall be construed with reference to the definition of control as provided in sub -section (27) of Section 2 of the Companies Act ,2013 (18 of 2013 );Amendment to the Securities and Exchange Board of India {KYC (Know Your Client ) Registration Agency } Regulations ,2011 .
