Section 6 in The Credit Information Companies Regulations, 2006
6. Form of business in which credit information companies may engage - In addition to the business of credit information, and subject to such conditions as specified in these regulations, credit information companies may engage in any one or more of the following forms of business, namely:-
(a)providing to any person his own credit information;(b)providing data management services to its member credit institutions;(c)collecting, processing, collating and disseminating data, relating to properties mortgaged to credit institutions;(d)collecting, processing, collating and disseminating data relating to investments made by its member credit institutions in securities other than Government securities;(e)collecting, processing, collating data , relating to, frauds perpetrated in borrowal accounts of credit institutions and money laundering, and dissemination thereof to its members and specified users.
