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 20] [Entire Act] Union of India - Subsection Section 20(f) in The Credit Information Companies (Regulation) Act, 2005 (f)any other principles and procedures relating to credit information which the Reserve Bank may consider necessary and appropriate and may be specified by regulations.
