Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

RBI Proposes Penalties for Banks Failing to Replenish Bank ATMs Within Time - (11 Aug 2021)

BANKING

Reserve Bank of India (RBI) has proposed penalties for banks and White Label ATM operators if their ATMs are found to be lying without replenishment for more than ten hours to ensure customers and not inconvenienced. RBI has also directed banks and White Label ATM Operators to ensure minimum duration of cash outs in ATMs.

Tags : RESERVE BANK OF INDIA   PENALTIES FOR BANKS FAILING TO REPLENISH BANK ATMS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved