Credit Information Companies (Regulation) Act, 2005


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Section
 Section Title
  INTRODUCTION
  Statement of Object
  1 Short title, extent and commencement View Judgements
  2 Definitions View Judgements
  3 Prohibition to commence or carry on business of credit information View Judgements
  4 Application for registration View Judgements
  5 Grant of certificate of registration View Judgements
  6 Power of Reserve Bank to cancel certificate of registration View Judgements
  7 Appeal against order of Reserve Bank View Judgements
  8 Requirement as to minimum capital View Judgements
  9 Management of credit information company View Judgements
  10 Power of Reserve Bank to determine policy View Judgements
  11 Power of Reserve Bank to give directions View Judgements
  12 Inspection of credit information company, credit institution and specified user View Judgements
  13 Powers and duties of auditors View Judgements
  14 Functions of a credit information company View Judgements
  15 Credit Institution to be member of a credit information company View Judgements
  16 Failure to become a member of a credit information company View Judgements
  17 Collection and furnishing of credit information View Judgements
  18 Settlement of dispute View Judgements
  19 Accuracy and security of credit information View Judgements
  20 Privacy principles View Judgements
  21 Alteration of credit information files and credit reports View Judgements
  22 Unauthorised access to credit information View Judgements
  23 Offences and penalties View Judgements
  24 Cognizance of offences View Judgements
  25 Power of Reserve Bank to impose penalty View Judgements
  26 Application of fines View Judgements
  27 Power of Reserve Bank to specify maximum amount of fees View Judgements
  28 Disclosure of information before any court or tribunal or authority View Judgements
  29 Obligations as to fidelity and secrecy View Judgements
  30 Protection of action taken in good faith View Judgements
  31 Bar of jurisdiction View Judgements
  32 Power of Reserve Bank to exempt in certain cases View Judgements
  33 Application of other laws not barred View Judgements
  34 Amendment of certain enactments View Judgements
  35 Removal of difficulties View Judgements
  36 Power to make rules View Judgements
  37 Power of Reserve Bank to make regulations View Judgements
  SCHEDULE I



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