Section 24(1)(c) in The Credit Information Companies Rules, 2006

[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1)(c) in The Credit Information Companies Rules, 2006

(c)appropriate and necessary steps for maintaining an accurate, complete and updated data, information and credit information, in respect of their borrower, or client, and to ensure the accuracy and completeness thereof while furnishing the same to a specified user or making disclosure thereof to anyone else, in accordance with the provisions of the Act; and

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Union of India - Subsection

Section 24(1)(c) in The Credit Information Companies Rules, 2006