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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in The Credit Information Companies (Regulation) Act, 2005

(1)The authorised capital of every credit information company shall be a minimum of thirty crores:Provided that the Reserve Bank may, by notification, increase the minimum amount of authorised capital to any amount not exceeding fifty crores.