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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1) in Banking Ombudsman Scheme, 2002

(1)The Banking Ombudsman may reject the complaint at any stage if it appears to him that the complaint made is;
(a)frivolous, vexatious, malafide ; or
(b)without any sufficient cause or;
(c)that it is not pursued by the complainant with reasonable diligence or;
(d)prima facie, there is no loss or damage or inconvenience caused to the complainant.