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Payment and Settlement Systems Act, 2007 14. Power to enter and inspect. - Any officer of the Reserve Bank duly authorized by it in writing in this behalf, may for ensuing compliance with the provisions of this Act or any regulations, enter any premises where a payment system is being operated and may inspect any equipment, including any computer system or other documents situated at such premises and call upon any employee of such system provider or participant thereof or any other person working in such premises to furnish such information or documents as may be required by such officer.    |
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