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Credit Information Companies (Regulation) Act, 2005

Contents
Sections Particulars
  Preamble
Chapter I Preliminary
1 Short title, extent and commencement
2 Definitions
Chapter II Registration of Credit Information Companies
3 Prohibition to commence or carry on business of credit information
4 Application for registration
5 Grant of certificate of registration
6 Power of Reserve Bank to cancel certificate of registration
7 Appeal against order of Reserve Bank
8 Requirement as to minimum capital
Chapter III Management of Credit Information Companies
9 Management of credit information company
10 Power of Reserve Bank to determine policy
11 Power of Reserve Bank to give directions
12 Inspection of credit information company, credit institution and specified user
Chapter IV Auditors
13 Powers and duties of auditors
Chapter V Functions of Credit Information Companies
14 Functions of a credit information company
15 Credit Institution to be member of a credit information company
16 Failure to become a member of a credit information company
17 Collection and furnishing of credit information
18 Settlement of dispute
Chapter VI Information Privacy Principles and Furnishing of Credit Information
19 Accuracy and security of credit information
20 Privacy principles
21 Alteration of credit information files and credit reports
22 Unauthorised access to credit information
Chapter VII Offences and Penalties
23 Offences and penalties
24 Cognizance of offences
25 Power of Reserve Bank to impose penalty
26 Application of fines
Chapter VIII Miscellaneous
27 Power of Reserve Bank to specify maximum amount of fees
28 Disclosure of information before any court or tribunal or authority
29 Obligations as to fidelity and secrecy
30 Protection of action taken in good faith
31 Bar of jurisdiction
32 Power of Reserve Bank to exempt in certain cases
33 Application of other laws not barred
34 Amendment of certain enactments
35 Removal of difficulties
36 Power to make rules
37 Power of Reserve Bank to make regulations
Parts Amendments to Certain Enactments
Part I Reserve Bank of India Act, 1934
Part II The Banking Regulation Act, 1949
Part III The State Financial Corporation Act, 1951
Part IV The State Bank of India Act, 1955
Part V The State Bank of India (Subsidiary Banks) Act, 1959
Part VI The Deposit Insurance and Credit Guarantee Corporation Act, 1961
Part VII The State Agricultural Credit Corporations Act, 1968
Part VIII The Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970
Part IX The Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980
Part X The Export-Import Bank of India Act, 1981
Part XI The National Bank for Agriculture and Rural Development Act, 1981
Part XII The Public Financial Institutions (Obligation as to Fidelity and Secrecy) Act, 1983
Part XIII The National Housing Bank Act, 1987
Part XIV The Regional Rural Banks Act, 1976


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