Securities And Exchange Board Of India - Subsection
Section 11(2) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
(2)The decision of the Board, not to grant [certificate of initial or permanent registration, as the case may be,] [Substituted 'or not to renew the certificate' by Notification No. F.No LAD-NRO/GN/2011-12/10/21232. dated 5.7.2011 (w.e.f. 7.7.1999).] under sub-regulation (1) shall be communicated by the Board to the applicant within a period of thirty days of such decision, stating the grounds of the decision.
