Meghalaya High Court: Indiscipline by Bankers Cannot be Overlooked - (13 Jun 2019)
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Meghalaya High Court has observed that indiscipline by bankers cannot be overlooked as they deal with public money. The Court held that "No organisation, more particularly, a bank can function properly and effectively if its officers and employees do not observe the prescribed norms and discipline."
Tags : MEGHALAYA HIGH COURT BANKERS
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