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Union of India - Section
Section 16 in The Ombudsman Scheme for Non-Banking Financial Companies, 2018
16. Removal of Difficulties.
- If any difficulty arises in giving effect to the provisions of this Scheme, the Reserve Bank may make such provisions not inconsistent with the Reserve Bank of India Act, 1934 or the Scheme, as it appears to it to be necessary or expedient for removing the difficulty.Annex IAddress and Area of Operation of NBFC Ombudsman| SN | Centre | Address of the Office of NBFC Ombudsman | Area of Operation |
| 1. | Chennai | C/o Reserve Bank of IndiaFortGlacis,Chennai 600 001STD Code: 044Telephone No :25395964Fax No : 25395488Email : [email protected] | Tamil Nadu, Andaman and Nicobar Islands,Karnataka, Andhra Pradesh, Telangana, Kerala, Union Territory ofLakshadweep and Union Territory of Puducherry |
| 2. | Mumbai | C/o Reserve Bank of IndiaRBI Byculla OfficeBuildingOpp. Mumbai Central Railway Station Byculla,Mumbai-400 008STD Code: 022Telephone No : 23028140FaxNo : 23022024Email : [email protected] | Maharashtra, Goa, Gujarat, Madhya Pradesh,Chhattisgarh, Union Territories of Dadra and Nagar Haveli, Damanand Diu |
| 3. | New Delhi | C/o Reserve Bank of IndiaSansad MargNewDelhi -110001STD Code: 011Telephone No: 23724856FaxNo : 23725218-19Email : [email protected] | Delhi, Uttar Pradesh, Uttarakhand, Haryana,Punjab, Union Territory of Chandigarh Himachal Pradesh, andRajasthan and State of Jammu and Kashmir |
| 4. | Kolkata | C/o Reserve Bank of India15, Netaji SubhashRoadKolkata-700 001STD Code: 033Telephone No :22304982Fax No : 22305899Email : [email protected] | West Bengal, Sikkim, Odisha, Assam, ArunachalPradesh, Manipur, Meghalaya, Mizoram, Nagaland, Tripura, Biharand Jharkhand |