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SUPREME COURT: MONEY DEPOSITED BY CUSTOMER IN BANK IS NOT HELD AS TRUSTEE - (28 Dec 2021)

Banking

Supreme Court has observed that the money that is deposited by the customer in the bank is not held by it as a trustee but it becomes a part of the banker's fund who is under a contractual obligation to pay the sum deposited by a customer to him on-demand with the agreed rate of interest.

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