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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2)(i) in Reserve Bank of India (Note Refund) Rules, 2009

(i)Full value of the mutilated notes of the above denominations shall be payable if the area of the single largest undivided piece of the note presented is more than [80] [Substituted '65' by Notification No. RBI/DCM (NE) No. 631/08.01.01/2018-19, dated 5.9.2018.] percent of the area of the respective denomination rounded off to the next complete square centimeter;