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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 9(2)(d) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999

(d)[ the credit rating agency shall at all times maintain a minimum net worth of rupees twenty five crore. [Inserted by Notification No. SEBI/LAD-NRO/GN/2018-15. dated 30.5.2018 (w.e.f. 7.7.1999).]