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Credit Information Companies (Regulation) Act, 2005 Part II: The Banking Regulation Act, 1949 1. Section 19, after sub-section (3), insert- "(4) Save as provided in clause (c) of sub-section (1), a banking company may form a subsidiary company to carry on the business of credit information in accordance with the Credit Information Companies (Regulation) Act, 2005.''. 2. Section 28, for "publish any information obtained by them under this Act in such consolidated form as they think fit", substitute- "publish- (a) any information obtained by them under this Act in such consolidated form as they think fit; (b) in such manner as they may consider proper, any credit information disclosed under the Credit Information Companies (Regulation) Act, 2005.".    |
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