AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Credit Information Companies (Regulation) Act, 2005

Part VIII: The Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970

Section 13, after sub-section (3), insert-

"(4) Nothing contained in this section shall apply to the credit information disclosed under the Credit Information Companies (Regulation) Act, 2005.".



Credit Information Companies (Regulation) Act, 2005 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys