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Union of India - Section

Section 31 in Banking Ombudsman Scheme, 2002

31. Time-limit for award.-

(1)The time limit within which the Banking Ombudsman must render his award is fixed at six months, from the date of the first hearing under Clause 25 of the Scheme.
(2)The Banking Ombudsman, if need be, on its own initiative or at the instance of the parties, may extend this time-limit if it is necessary so to do, in the interest of justice.