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[Cites 0, Cited by 0] [Section 85] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 85(2) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(2)The listed entity shall provide information regarding revision in rating as a result of credit rating done periodically in terms of regulation 84 above to its investors.