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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(5) in The High Denomination Bank Notes (Demonetisation) Act, 1978

(5)The Manager or other person in charge of every bank or Government theasury shall, immediately after the preparation of the returns required to be submitted under this section, cause the high denomination bank notes mentioned therin to be kept in a separate receptacle and seal the same with his seal and of the officers having custody of such receptacle.