1 [28. Power to publish information.-- The Reserve Bank or the National Bank, or both, if they consider it in the public interest so to do, may 2 [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 (30 of 2005).]Open in Lexace · Ask the AI about this section
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