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

Union of India - Subsection

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

(iv)[ if the claim of mutilated notes of rupees fifty and above denominations consist of a note composed of two pieces of the same note and the two pieces, individually have an area equal to or more than 40 percent of the total area of the note in that denomination, then the claim may be refunded for full value of the note.] [Substituted by Notification No. RBI/DCM (NE) No. 631/08.01.01/2018-19, dated 5.9.2018.]