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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(4)(c) in The Ombudsman Scheme for Non-Banking Financial Companies, 2018

(c)In the opinion of the Ombudsman, the NBFC has adhered to the extant norms and practices in vogue and the complainant has been informed to this effect through appropriate means and complainant's objections, if any, to the same are not received by Ombudsman within the time frame provided.