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Madras HC: Credit Rating Agencies Not Discharging 'Public Functions' - (14 Oct 2020)

CIVIL

Madras High Court has held that a Credit Rating Agency cannot be characterized as "State" within the meaning of Article 12 of the Constitution of India, 1949 and cannot be considered as discharging any public function.

Tags : MADRAS HIGH COURT   CREDIT RATING AGENCIES  

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