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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(1)(g) in Money Circulation Scheme (Banning) Rules, 2013

(g)"Nodal Police Authority" means police authority in the State notified by the State Government and entrusted with the responsibility of collecting, collecting and sharing information with other States, Central Government, Reserve Bank of India and other concerned authorities regarding money circulation schemes;