2. Power to declare certain bronze coins coined outside Part A States and Part C States to be legal tender.-
(1)Where bronze coins of any of the denominations specified in section 8 of the Indian Coinage Act, 1906, are coined outside [Part A States and Part B States] [Substituted the words " the Provinces" by A.L.O. 1950.] at the request of the [Central Government] [Substituted by the A.O. 1937 for " G.G. in C" ] and the [Central Government] [Substituted by the A.O. 1937 for " G.G. in C" ] is satisfied that such coins are in accordance with the requirements of section 9 and of any notification for the time being in force under section 10 of the said Act [it] [Substituted by the A.O. 1937 for "he".] may, by notification in the [Official Gazette] [Substituted by the A.O. 1937 for " Gazette of India"], direct the issue of any such coins, and thereafter any such coins shall be legal tender in payment or on account in the same way and to the same extent as if they were coins referred to in section 14 of the said Act, and the provisions of the said Act shall apply accordingly.(2)Every coin which is declared to be legal tender by sub-section (I) shall be deemed to be [Indian coin] [Substituted for "Queen's Coin" by A.L.O. 1950.] within the meaning of section 230 of the Indian Penal Code.[Explanation.- [Added by 3 A.L.O., 1956.] In this Act, 'Part A States and Part C States', means India except theterritories which, immediately before the 1st November, 1956, were comprised in Part B States.]
