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[Cites 0, Cited by 2] [Entire Act]

Union of India - Section

Section 27 in The Credit Information Companies (Regulation) Act, 2005

27. Power of Reserve Bank to specify maximum amount of fees.—

The Reserve Bank may, specify, by regulations the maximum amount of fees leviable under sub-section (3) of section 14 for providing information to the specified users and for admissions of credit institutions or credit information companies as a member of a credit information company.