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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 14(e) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999

(e)the credit rating agency shall disclose to the client the rating assigned to the securities of the latter through regular methods of dissemination, irrespective of whether the rating is or is not accepted by the client;