Section 34A(1) in The Payment And Settlement Systems Act, 2007
(1)The provisions of this Act shall apply to, or in relation to, a designated trade repository or issuer, as they apply to, or in relation to, payment systems to the extent applicable, subject to the modification that, throughout this Act, unless the context otherwise requires,-(a)references to a "payment system" or "system provider" shall be construed as references to a "designated trade repository" or "issuer", as the case may be;(b)references to "commencement of this Act" shall be construed with reference to-(i)a designated trade repository, as references to the date on which a trade repository is specified by the Reserve Bank as a designated trade repository; and(ii)an issuer, as references to commencement of the Payment and Settlement Systems (Amendment) Act, 2015.
