Section 37(2) in The Credit Information Companies (Regulation) Act, 2005
(2)In particular, and without prejudice to the generality of the foregoing powers, such regulations may provide for all or any of the following matters, namely:—(a)the persons or institutions which may be specified as specified users under clause (l) of section 2;(b)the form in which application may be made under sub-section (1) of section 4 and the manner of filing such application under that sub-section;(c)any other form of business in which a credit information company may engage under clause (e) of sub-section (1) of section 14;(d)the form of notice for collection and furnishing of information procedure relating thereto and purposes for which credit information may be provided under sub-sections (1) and (2) of section 17;(e)the principles and procedures relating to credit information which may be specified under clause (f) of section 20;(f)the amount which may be required to be paid for obtaining copy of credit information under sub-section (2) of section 21;(g)the maximum amount of charges payable under section 27.
