Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Credit Information Companies Regulations, 2006

(2)Every credit information company shall be entitled to charge such amount, as it may deem appropriate, not exceeding Rs. 15,00,000 in case of member credit information company and Rs. 50,000 in case of member credit institution towards the annual fee.