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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(4)(a) in Banking Ombudsman Scheme, 2002

(a)the interests of the complainant has suffered adversely on account of lapse or inaction on the part of the bank or due to connivance on the part of any employee of the bank facilitating the unauthorised or fraudulent withdrawal from the bank account of the complainant; or encashment, as the case may be;