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Bombay HC: Account Holder Not Liable For Unauthorized Transactions Due To Third Party Breach - (17 Jun 2024)

BANKING

Bom. HC while directing Bank of Baroda to refund Rs. 76,90,017 to a company who lost the amount in a cyber fraud involving unauthorized electronic banking transactions for which no OTP was sent has observed that account holder is not liable for unauthorized transactions due to third party breach

Tags : BOMBAY HIGH COURT   OTP   BANK OF BARODA  

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