Section 45E(2) in The Reserve Bank of India Act, 1934
(2)Nothing in this section shall apply to—(a)the disclosure by any banking company, with the previous permission of the Bank, of any information furnished to the Bank under section 45C;(b)the publication by the Bank, if it considers necessary in the public interest so to do, of any information collected by it under section 45C, in such consolidated form as it may think fit without disclosing the name of any banking company or its borrowers;(c)the disclosure or publication by the banking company or by the Bank of any credit information to any other banking company or in accordance with the practice and usage customary among bankers or as permitted or required under any other law:Provided that any credit information received by a banking company under this clause shall not be published except in accordance with the practice and usage customary among bankers or as permitted or required under any other law.(d)the disclosures of any credit information under the Credit Information Companies (Regulation) Act, 2005.
