Section 27(2)(c) in The Credit Information Companies Rules, 2006

[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2)(c) in The Credit Information Companies Rules, 2006

(c)the appropriate measures so as to ensure that they do not fail to take note of any remark included by a credit information company in respect of any credit information; and

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Union of India - Subsection

Section 27(2)(c) in The Credit Information Companies Rules, 2006