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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(i) in The Credit Information Companies Regulations, 2006

(i)a resolution professional appointed under the Insolvency and Bankruptcy Code, 2016 (Act 31 of 2016), in so the credit information of the corporate debotr, in respect of which he has been so appointed.]