Section 9(1)(a) in The Ombudsman Scheme for Non-Banking Financial Companies, 2018

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Union of India - Subsection

Section 9(1)(a) in The Ombudsman Scheme for Non-Banking Financial Companies, 2018

(a)The complaint, when in writing, shall be duly signed by the complainant or his authorized representative and shall be, as far as possible, in the form specified in `Annex II' or as near as thereto as circumstances admit, stating clearly:

(i)the name and address of the complainant,

(ii)the name and address of the branch or registered office of the Non-Banking Financial Company against which the complaint is made,

(iii)the facts giving rise to the complaint,

(iv)the nature and extent of the loss caused to the complainant, and

(v)the relief sought for.

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Union of India - Subsection

Section 9(1)(a) in The Ombudsman Scheme for Non-Banking Financial Companies, 2018