Section 25(1)(iii) in The Credit Information Companies (Regulation) Act, 2005

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Union of India - Subsection

Section 25(1)(iii) in The Credit Information Companies (Regulation) Act, 2005

(iii)where the contravention is of the nature referred to in sub-section (4) of section 23, a penalty not exceeding one lakh rupees and where such contravention or default is continuing one, a further penalty which may extend to five thousand rupees for every day, after the first, during which the contravention or default continues.

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Union of India - Subsection

Section 25(1)(iii) in The Credit Information Companies (Regulation) Act, 2005