Section 45A(c) in The Reserve Bank of India Act, 1934
(c)“credit information” means any information relating to—(i)the amounts and the nature of loans or advances and other credit facilities granted by a banking company to any borrower or class of borrowers;(ii)the nature of security taken from any borrower or class of borrowers for credit facilities granted to him or to such class;(iii)the guarantee furnished by a banking company for any of its customers or any class of its customers;(iv)the means, antecedents, history of financial transactions and the creditworthiness of any borrower or class of borrowers;(v)any other information which the Bank may consider to be relevant for the more orderly regulation of credit or credit policy.
