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SCDRC Directs Bank to Pay 1L Compensation For Failure to Inform Loan Applicant of Rejection - (02 May 2017)

State Consumer Disputes Redressal Commission, Maharashtra has held that failure to inform an applicant about rejection of his loan application constitutes deficiency of service on part of Bank.

Tags : STATE CONSUMER DISPUTES REDRESSAL COMMISSION   LOAN   BANK  

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