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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in The Credit Information Companies Regulations, 2006

(1)Every credit information company shall be entitled to charge such amount, as it may deem appropriate, not exceeding Rs. 15,00,000 towards fee, from credit institutions or credit information companies for admitting them as their member.