Section 5(2) in The Credit Information Companies Regulations, 2006
(2)The Reserve Bank may, after being satisfied that the conditions as per sub-section (2) of section 5 of the Act and sub-regulation (1) are fulfilled, grant a certificate of registration in Form B to the applicant company to commence or carry on the business of credit information, as the case may be, and may also impose such other conditions as it may consider fit.
