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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2)(d) in Coinage Act, 1906

(d)prescribe the further percentage referred to in clause (a) of section 17, and the rates at which payments shall be made in the case of coins falling under the same clause [* * *] [Word "and" is omitted by Act 04 of 1927, section 2]