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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(4)(h) in The Investigation of High Quality Counterfeit Indian Currency Offences Rules, 2013

(h)whether the high quality counterfeit Indian currency is mixed with genuine currency in currency chests, Automated Teller Machines;