LexSection 19 — Accuracy and security of credit information.
The Credit Information Companies (Regulation) Act, 2005.
A credit information company or credit institution or specified user, as the case may be, in possession or control of credit information, shall take such steps (including security safeguards) as may be prescribed, to ensure that the data relating to the credit information maintained by them is accurate, complete, duly protected against any loss or unauthorised access or use or unauthorised disclosure thereof.Open in Lexace · Ask the AI about this section