Securities And Exchange Board Of India - Subsection
Section 14(d) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
(d)the client shall [***] [Omitted 'agree to' by Notification No. SEBI/LAD-NRO/GN/2019/34, dated 23.9.2019 (w.e.f. 7.7.1999).] co-operate with the credit rating agency in order to enable the latter to arrive at, and maintain, a true and accurate rating of the clients securities and shall in particular provide to the latter, true, adequate and timely information for the purpose.
