Section 2 in The Payment And Settlement Systems Regulations, 2008
2. Definitions
.-(1) In these regulations, unless the context otherwise requires,-(a)"Act" means the Payment and Settlement Systems Act, 2007 (51 of 2007);(b)"Bank" means the Reserve Bank of India constituted by the Reserve Bank of India Act, 1934 (2 of 1934);(c)"Authorisation Certificate" means the Certificate containing the authorisation issued by the Bank under sub-section (1) of section 7 of the Act.(2)All other words and expressions used herein and not defined, but defined in the Act or the Reserve Bank of India Act, 1934 (2 of 1934) shall have the meanings respectively assigned to them in those Acts.
