LexSection 10A — Bank, etc., not to impose charge for using electronic modes of payment.
The Payment and Settlement Systems Act, 2007
1 [10A. Bank, etc., not to impose charge for using electronic modes of payment.-- Notwithstanding anything contained in this Act, no bank or system provider shall impose, whether directly or indirectly, any charge upon a person making or receiving a payment by using the electronic modes of payment prescribed under section 269SU of the Income-tax Act, 1961 (43 of 1961).]Open in Lexace · Ask the AI about this section