Section 27(1)(c) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999

[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

(c)an associate of its promoter, if

(i)there are common Chairman, Directors between credit rating agency and these entities.

(ii)there are common employees.

(iii)there are common Chairman, Directors, Employees on the rating committee.

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