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[Cites 0, Cited by 0] [Section 23A(3)] [Section 23A] [Entire Act]

Union of India - Subsection

Section 23A(3)(a) in The Payment And Settlement Systems Act, 2007

(a)"designated payment system" shall mean a payment system or a class of payment system, as may be specified by the Reserve Bank from time to time, engaged in collection of funds from their customers for rendering payment service;