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[Cites 0, Cited by 4] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in The High Denomination Bank Notes (Demonetisation) Act, 1978

(3)Any person aggrieved by the refusal of the reserve Bank to pay the value of the notes under sub- section (2) may prefer an appeal to the Central Government within fourteen days of the communication of such refusal to him.