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Securities And Exchange Board Of India - Section

Section 22 in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999

22. Steps on auditor's report.

- Every credit rating agency shall, within two month's from the date of the auditor's report, take steps to rectify the deficiencies if any, made out in the auditor's report, insofar as they relate to the activity of rating of securities.