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[Cites 0, Cited by 0] [Section 16(9)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(9)(ii) in Banking Ombudsman Scheme, 2002

(ii)implementation of the Award is likely to create a bad precedent for the bank or banking companies , or banking system in general; the bank may file a review application as per provisions of the clause 17 of the Scheme. The bank shall in relation to such Award intimate to the Banking Ombudsman within one month from the date of receipt of copy of the Award its decision to file the review petition.