(3)All references in any enactment or in any notification, rule or order under any enactment or in any contract, deed or other instrument to any value expressed in annas. pice and pies shall be construed as references to that value expressed in new coins referred to in sub-section (1) converted thereto at the rate specified in sub-section (2).] [Inserted by the Indian Coinage (Amendment) Act (17 of 1964), Section 2 (1-6-1964).]
