Consequent to the Credit Information Companies (Amendment) Regulations, 2021 published in the Gazette of India vide notification CG-DL-E-30112021-231472 dated November 29, 2021, the Reserve Bank of India has today released on its website, “Eligibility criteria for entities to be categorised as Specified User under clause (j) of Regulation 3 of the Credit Information Companies (Amendment) Regulations, 2021”.
The criteria sets out the requirement for the entities to become eligible as Specified User of the Credit Information Companies under clause (j) of Regulation 3 of the Credit Information Companies (Amendment) Regulations, 2021.
(Yogesh Dayal) Chief General Manager
Press Release: 2021-2022/1500