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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(5) in The Credit Information Companies (Regulation) Act, 2005

(5)The court which makes a direction under sub-section (4) shall issue a certificate mentioning therein the sum payable by a credit information company or credit institution or specified user, as the case may be, and every such certificate shall be enforceable in the same manner as if it were a decree made by the court in a civil suit.