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Calcutta High Court: Punjab National Bank Liable to Compensate Farmers For Crop Insurance Lapse - (13 Jul 2026)

CIVIL

Calcutta High Court held Punjab National Bank liable to compensate farmers after its failure to complete mandatory formalities under the Bangla Shasya Bima scheme left them without crop insurance. The Court found the bank's negligence deprived farmers of coverage despite premium deductions.

Tags : PUNJAB NATIONAL BANK; COMPENSATE; FARMERS  

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