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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(6) in The Credit Information Companies (Regulation) Act, 2005

(6)The Reserve Bank may, on supersession of the board of a credit information company under sub¬section (5), appoint an Administrator for such period and on such salary and other terms and conditions as it may determine.