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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(h) in The Credit Information Companies Regulations, 2006

(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).]