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Calcutta HC: Banks Must Provide Forensic Audit Report Before Calling an Account Fraudulent - (11 Feb 2026)

BANKING

Calcutta HC held that a bank cannot classify a borrower’s account as “fraud” without first providing the forensic audit report and documents relied upon in the show-cause notice, emphasizing that principles of natural justice cannot be bypassed in the name of expediency under RBI guidelines.

Tags : BANKS   FORENSIC AUDIT REPORT   FRAUDULENT  

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