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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(2)(q) in The Reserve Bank of India Act, 1934

(q)the circumstances in which, and the conditions and limita­tions subject to which, the value of any lost, stolen, mutilated or imperfect currency note of the Government of India or bank note may be refunded; and