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[Cites 0, Cited by 0] [Section 23(6)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(6)(b) in The Payment And Settlement Systems Act, 2007

(b)after appropriating in accordance with the rules, regulations or bye-laws of the central counter party, the collateral's provided by the system participants towards their settlement or other obligations, return the collateral's held in excess to the system participants concerned.]