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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(a) in The High Denomination Bank Notes (Demonetisation) Act, 1978

(a)where the high denomination bank note is owned by an individual, by the individual himself; or where the individual. is absent from India, by the individual concerned or some persons duly authorised by him in this behalf; or where the individual is mentally incapacitated from attending to his affairs, by his guarian or by any other person competent to act on his behalf;