Section 20(3)(c) in The Credit Information Companies Rules, 2006

[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(3)(c) in The Credit Information Companies Rules, 2006

(c)the credit institution shall forward the corrected particulars of the data or information or credit information, as the case may be, to the credit information company or the individual, as the case may be, within period of twenty-one days from the date when the credit institution had discovered such inaccuracy, error or discrepancy or information in respect thereof was given to it.

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Union of India - Subsection

Section 20(3)(c) in The Credit Information Companies Rules, 2006