Section 25(5) in The Payment And Settlement Systems Act, 2007
(5)The provisions of Chapter XVII of the Negotiable Instruments Act, 1881 (26 of 1881) shall apply to the dishonour of electronic funds transfer to the extent the circumstances admit.Explanation. - For the purpose of this section, "debt or other liability" means a legally enforceable debt or other liability, as the case may be.
