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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1) in The Credit Information Companies Rules, 2006

(1)A credit institution shall-
(a)collect all such relevant data in respect of its borrower or client, as it may deem necessary and appropriate for maintaining an accurate and complete data, information and credit information in respect of such borrower or client; and
(b)use such data, information and credit information subject to the provisions of the Act.