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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4) in The Payment And Settlement Systems Regulations, 2008

(4)Where the Bank considers it necessary for the proper conduct of the payment system, it may require the applicant to furnish a security deposit under clause (d) of sub-section (2) of section 7 of the Act, of such amount as may be specified by the Bank from time to time.