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Kerala High Court: Banks Cannot Make Customer Pay for Fraudulent Online Transaction - (18 Oct 2019)

BANKING

Kerala High Court has held that banks cannot recover the money withdrawn through fraudulent online transactions from cash credit and overdraft accounts of customers if it cannot be unequivocally proved that the customer was responsible for such transaction. Further in cases where frauds are established, banks will have to approach a civil court to recover the money from the persons responsible.

Tags : KERALA HIGH COURT   ONLINE TRANSACTION  

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