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

(e)the promoter of the credit rating agency, in terms of regulation 4, shall maintain a minimum shareholding of 26% in the credit rating agency for a minimum period of three years from the date of grant of registration by the Board.