Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9(8)] [Section 9] [Entire Act] Union of India - Subsection Section 9(8)(a) in The Credit Information Companies (Regulation) Act, 2005 (a)the chairperson, managing director and other directors of such credit information company shall, as from the date of supersession, vacate their offices as such;