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The Income Tax Department appeals to taxpayers NOT to respond to such e-mails and NOT to share information relating to their credit card, bank and other financial accounts.

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Income Tax Department > Tax Laws & Rules > Acts > Credit Information Companies (Regulation) Act, 2005 Income Tax Department   >   All Acts   >   Credit Information Companies (Regulation) Act, 2005
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39 Record(s) | Page [1 of 4]

Section - 1

Short title, extent and commencement

Section - 2

Definitions

Section - 3

Prohibition to commence or carry on business of credit information

Section - 4

Application for registration

Section - 5

Grant of certificate of registration

Section - 6

Power of Reserve Bank to cancel certificate of registration

Section - 7

Appeal against order of Reserve Bank

Section - 8

Requirement as to minimum capital

Section - 9

Management of credit information company

Section - 10

Power of Reserve Bank to determine policy

1 2 3 4