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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4) in Banking Ombudsman Scheme, 2002

(4)The appointment of Banking Ombudsman under this Clause may be made for a period not exceeding three years.Provided that the tenure of a Banking Ombudsman, may subject to the recommendation of the Committee referred to in sub-clause (1), be extended for further period not exceeding two years subject to an overall age limit of 65 years.