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

Union of India - Subsection

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

(g)whether complex methods have been used to smuggle or transport high quality counterfeit Indian currency, and to collect or move the proceeds of crime;