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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in The Payment And Settlement Systems Act, 2007

(3)Where the Reserve Bank considers that the application for authorisation should be refused, it shall give the applicant a written notice to that effect stating the reasons for the refusal:Provided that no such application shall be refused unless the applicant is given a reasonable opportunity of being heard.