On 08-07-2024, the Securities and Exchange Board of India (‘SEBI’) notified the SEBI (Credit Rating Agencies) (Amendment) Regulations, 2024 to amend the SEBI (Credit Rating Agencies) Regulations, 1999. They came into force on 11-07-2024.
The 2024 Regulations amend the meaning of ‘liquid asset’ in Regulation 28B to include units of overnight or liquid mutual fund schemes, fixed deposits of scheduled commercial banks, and repo on corporate bonds as low-risk assets apart from the ones already present.