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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 40(2)(b) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999

(b)shall be subject to such directions of the Board with regard to the transfer of records, documents, securities or reports connected with its rating activities which may be in its custody or control as the Board may specify.