Section 3 in The Credit Information Companies Regulations, 2006
3. In addition to the specified user as provided in clause (l) of section 2 of the Act, the [following persons] shall also be regarded as a specified user, namely:-
(a)an insurance company as defined in the Insurance Act, 1938 (4 of 1938) and registered with the Insurance Regulatory and Development Authority;(b)a company providing cellular or phone services and registered with the Telecom Regulatory Authority of India;(c)a credit rating agency registered with the Securities and Exchange Board of India;(d)a stock broker as defined in the Securities and Exchange Board of India (Stock Brokers and Sub-Brokers) Regulations, 1992 and registered under section 12 of the Securities and Exchange Board of India Act, 1992 (15 of 1992);(e)a trading member registered with a recognised commodity exchange;(f)the Securities Exchange Board of India; and(g)the Insurance Regulatory and Development Authority.(h)[ an information utility as defined in the Insolvency and Bankruptcy Code, 2016 (Act 31 of 2016) [Inserted by Notification No. BBR.CID. No. 786/20.16.050/2017-18, dated 11.8.2017, (w.e.f. 14.12.2006).](i)a resolution professional appointed under the Insolvency and Bankruptcy Code, 2016 (Act 31 of 2016), in so the credit information of the corporate debotr, in respect of which he has been so appointed.]
