The Reserve Bank of India notifies Credit Information Companies (Amendment) Regulations, 2021 to amend the Credit Information Companies Regulations, 2006.
Key Amendment:
- Amendment of Regulation 3 relating to Specified Users-
In the Credit Information Companies Regulations, 2006, in Regulation 3, the following shall be inserted as Clause (j):
(j) an entity engaged in the processing of information, for the support or benefit of credit institutions, and satisfying the criteria laid down by the Reserve Bank from time to time.