Section 13(3)(d) in Banking Ombudsman Scheme, 2002

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Union of India - Subsection

Section 13(3)(d) in Banking Ombudsman Scheme, 2002

(d)the complaint does not pertain to the same subject matter, for which any proceedings before any court, tribunal or arbitrator or any other forum is pending or a decree or Award or a final order has already been passed by any such competent court, tribunal, arbitrator or forum; and

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Union of India - Subsection

Section 13(3)(d) in Banking Ombudsman Scheme, 2002