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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 24(10) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999

(10)A credit rating agency shall disclose to the concerned stock exchange through press release and websites for general investors, the rating assigned to the securities of a client, after periodic review, including changes in rating, if any.