Section 24(2)(c) in The Credit Information Companies Rules, 2006

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2)(c) in The Credit Information Companies Rules, 2006

(c)the procedure for making a notation in such data, information and credit information obtained and received by them from a member credit institution, or from any other permissible source, as the case may be and maintained by them in respect of their borrower or client which is not updated on the date of carrying out necessary verification and certification as per clause (b) with reference to the date up to which the same was certified by credit institution or the credit information company to be accurate, updated and complete.

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Union of India - Subsection

Section 24(2)(c) in The Credit Information Companies Rules, 2006