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Madras High Court Holds Collection of Cash Handling Charges From Stamp Vendors Illegal - (15 Nov 2021)

BANKING

Madras High Court has ruled that the practice of collecting cash handling charges from stamp vendors who deposit money through treasury challans into the Government account must be done away with, giving strict directions to the State Bank of India. The Court has clarified that the two RBI Master Circulars in 2014 and 2021, vehemently relied on by the State Bank of India does not permit the collection of cash handling charges on Government transactions.

Tags : MADRAS HIGH COURT   COLLECTION OF CASH HANDLING CHARGES FROM STAMP VENDORS  

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