Section 3(1)(c) in The Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

(c)"credit information company" shall have the meaning as assigned to it under the Credit Information Companies (Regulation) Act, 2005 (30 of 2005);

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