Section 9(8)(b) in The Credit Information Companies (Regulation) Act, 2005

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Union of India - Subsection

Section 9(8)(b) in The Credit Information Companies (Regulation) Act, 2005

(b)all the powers, functions and duties which may, by or under the provisions of the Companies Act, 1956 (1 of 1956) or this Act or any other law for the time being in force, be exercised or discharged, by or on behalf of the board of such credit information company, or by a resolution passed in general meeting of that company, shall, until the reconstitution of its board under sub-section (10), be exercised and discharged by the Administrator appointed by the Reserve Bank under sub-section (6):

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Union of India - Subsection

Section 9(8)(b) in The Credit Information Companies (Regulation) Act, 2005