Section 61(3) in The Industrial Reconstruction Bank Of India Act, 1984
(3)The Reconstruction Bank may, for the purpose of efficient discharge of its functions under this Act, collect from, or furnish to,--(a)the Central Government,(b)the Reserve Bank,(c)the State Bank, or any subsidiary bank within the meaning of the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959), or any nationalised bank, or any other scheduled bank, or any State co-operative bank or the Development Bank or other public financial institutions, or State level agencies or prescribed institutions or State Financial Corporations, such credit information or other information as it may consider useful for the purpose, in such manner and at such times, as it may think fit.Explanation.--For the purposes of this sub-section, the expression "credit information" shall have the same meaning as in clause (c) of section 45A of the Reserve Bank of India Act, 1934 (2 of 1934), subject to the modification that the banking company referred to therein shall mean an assisted industrial concern.
