Section 25(1)(c) in The Payment And Settlement Systems Act, 2007

[Cites 0, Cited by 11] [Section 25(1)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1)(c) in The Payment And Settlement Systems Act, 2007

(c)the beneficiary makes a demand for the payment of the said amount of money by giving a notice in writing to the person initiating the electronic funds transfer within thirty days of the receipt of information by him from the bank concerned regarding the dishonour of the electronic funds transfer; and

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Union of India - Subsection

Section 25(1)(c) in The Payment And Settlement Systems Act, 2007