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[Cites 0, Cited by 0] [Section 23A] [Entire Act]

Union of India - Subsection

Section 23A(2) in The Payment And Settlement Systems Act, 2007

(2)The balance held in the account or accounts, referred to in sub-section (1), shall not be utilised for any purpose other than for discharging the liabilities arising on account of the usage of the payment service by the customers or for repaying to the customers or for such other purpose as may be specified by the Reserve Bank from time to time.