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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 18(1) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999

(1)Every credit rating agency -
(a)shall make public the definitions of the concerned rating, along with the symbol and,
(b)shall also state that the ratings do not constitute recommendations to buy, hold or sell any securities