Section 6(3)(v) in Reserve Bank of India (Note Refund) Rules, 2009

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3)(v) in Reserve Bank of India (Note Refund) Rules, 2009

(v)any information called for by the Prescribed Officer or the Bank, as the case may be, is not furnished by a claimant within a period of three months from the date of receipt of the notice or letter asking for the information, or

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Union of India - Subsection

Section 6(3)(v) in Reserve Bank of India (Note Refund) Rules, 2009