Section 19(1)(a) in The Credit Information Companies Rules, 2006

[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1)(a) in The Credit Information Companies Rules, 2006

(a)collect all such relevant data in respect of its borrower or client, as it may deem necessary and appropriate for maintaining an accurate and complete data, information and credit information in respect of such borrower or client; and

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Union of India - Subsection

Section 19(1)(a) in The Credit Information Companies Rules, 2006