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Union of India - Section

Section 2 in Banking Ombudsman Scheme, 2002

2. The Banking Ombudsman Scheme 2002 will come into force with immediate effect.

The Scheme is introduced with the object of :
(1)enabling resolution of complaints relating to provision of banking services and to facilitate the satisfaction or settlement of such complaints; and
(2)resolving disputes between a bank and its constituent as well as between one bank and another bank through the process of conciliation, mediation and arbitration.