Securities And Exchange Board Of India - Subsection
Section 14(g) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
(g)the client shall [***] [Omitted 'agree to' by Notification No. SEBI/LAD-NRO/GN/2019/34, dated 23.9.2019 (w.e.f. 7.7.1999).] obtain a rating from at least two different rating agencies for any issue of debt securities whose size is equal to or exceeds, rupees one hundred crores.
