Section 6(2)(g) in The Payment And Settlement Systems Regulations, 2008

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Union of India - Subsection

Section 6(2)(g) in The Payment And Settlement Systems Regulations, 2008

(g)Annual return from the system provider showing changes in its Board of Directors or partners, as the case may be, changes in shareholding pattern whereby the aggregate shareholding of an individual or a group becomes equivalent to 5% or more of the paid up capital of the system provider and changes in Memorandum or Articles of Association of the system provider.

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Union of India - Subsection

Section 6(2)(g) in The Payment And Settlement Systems Regulations, 2008