Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1) in The Payment And Settlement Systems Act, 2007

(1)The payment obligations and settlement instructions among the participants shall be determined in accordance with the gross or netting procedure, as the case may be, approved by the Reserve Bank while issuing authorisation to a payment system [under section 7, or, such gross or netting procedure as may be approved by it under any other provisions of this Act].