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[Cites 0, Cited by 2] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(4) in The Payment And Settlement Systems Act, 2007

(4)The Court shall, in respect of every proceeding under this section, on production of a communication from the bank denoting the dishonour of electronic funds transfer, presume the fact of dishonour of such electronic funds transfer, unless and until such fact is disproved.