Section 25(1)(b) in The Credit Information Companies Rules, 2006

[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1)(b) in The Credit Information Companies Rules, 2006

(b)to ensure, before furnishing data, information or credit information to a specified user or making disclosure thereof to anyone else in accordance with the Act, that such data, information or credit information maintained by them is accurate, complete and updated with reference to the date mentioned therein by the respective credit institution or credit information company, as the case may be.

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Union of India - Subsection

Section 25(1)(b) in The Credit Information Companies Rules, 2006