Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] Union of India - Subsection Section 4(2) in Banking Ombudsman Scheme, 2002 (2)The Committee referred to in sub-clause (1) of this Clause shall consist of;(a)all the three Deputy Governors of the Reserve Bank; and(b)the Additional Secretary (Financial Sector), Department of Economic Affairs as a Special Invitee.
