Section 2(d) in The Credit Information Companies (Regulation) Act, 2005
(d)“credit information” means any information relating to—(i)the amounts and the nature of loans or advances, amounts outstanding under credit cards and other credit facilities granted or to be granted, by a credit institution to any borrower;(ii)the nature of security taken or proposed to be taken by a credit institution from any borrower for credit facilities granted or proposed to be granted to him;(iii)the guarantee furnished or any other non-fund based facility granted or proposed to be granted by a credit institution for any of its borrowers;(iv)the credit worthiness of any borrower of a credit institution;(v)any other matter which the Reserve Bank may, consider necessary for inclusion in the credit information to be collected and maintained by credit information companies, and, specify, by notification, in this behalf;
