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[Cites 0, Cited by 16] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2) in The Reserve Bank of India Act, 1934

(2)On recommendation of the Central Board the Central Govern­ment may, by notification in the Gazette of India, declare that, with effect from such date as may be specified in the notifica­tion, any series of bank notes of any denomination shall cease to be legal tender save at such office or agency of the Bank and to such extent as may be specified in the notification.