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

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Union of India - Subsection

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

(b)no interim injunction or stay order or any other direction, either restraining, the bank from making payment of the amount of claim as made by the complainant or the complainant from agitating his claim simultaneously, before any other forum, has been passed by any court, tribunal or arbitrator or any other such forum before whom the claim of the complainant is pending adjudication and

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Union of India - Subsection

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