28. [ Power to publish information. [Substituted by Act 61 of 1981, Section 61 and Sch. II, for Section 28 (w.e.f. 1.5.1982).]
The Reserve Bank or the National Bank, or both, if they consider it in the public interest so to do, may [publish-(a)any information obtained by them under this Act in such consolidated form as they think fit;](b)in such manner as they may consider proper, any credit information disclosed under the Credit Information Companies (Regulation) Act, 2005 (30 of 2005).]
