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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(d) in The High Denomination Bank Notes (Demonetisation) Act, 1978

(d)where the high denomination bank note forms part of the assets of a firm, by the managing partner thereof, or, where for any unavoidable reason such partner is not able to tender the note, or where there is no managing partner as such, by any partner thereof not being a minor;