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SC: Banks Have Super-Added Obligation to Pay Back Customers Money on Demand - (31 Dec 2021)

Supreme Court has observed that banks have a super-added obligation to pay back customers their money on demand with the agreed rate of interest. The Court has noted that the relationship of a bank with its customer was not of trust but that of debtor-creditor.

Tags : SUPREME COURT   SUPER-ADDED OBLIGATION TO PAY BACK CUSTOMERS  

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