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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 5(g) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999

(g)neither the applicant, nor its promoters, nor any director, of its promoter has at any time in the past been convicted of any offence involving moral turpitude or any economic offence;