Section 10(a) in The Credit Information Companies Regulations, 2006
(a)Care in collection of credit information:(i)Every credit information company shall take all such necessary precautions, in respect of information received or collected by it so as to ensure that such information is-(A)properly and accurately recorded, collated and processed; and(B)protected against loss, unauthorised access, use, modification or disclosure thereof.(ii)Every credit institution shall-(A)keep the credit information maintained by it, updated regularly on a monthly basis or at such shorter intervals as may be mutually agreed upon between the credit institution and the credit information company; and(B)take all such steps which may be necessary to ensure that the credit information furnished by it, is update, accurate and complete.
