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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(o) in The Payment And Settlement Systems Act, 2007

(o)"systemic risk" means the risk arising from-
(i)the inability of a system participant to meet his payment obligations under the payment system as and when they become due; or
(ii)any disruption in the system, which may cause other participants to fail to meet their obligations when due and is likely to have an impact on the stability of the system: