Section 2(1) in Bronze Coin (Legal Tender) Act, 1918
(1)Where bronze coins of any of the denominations specified in section 8 of the Indian Coinage Act, 1906, are coined outside [Part A States and Part B States] [Substituted the words " the Provinces" by A.L.O. 1950.] at the request of the [Central Government] [Substituted by the A.O. 1937 for " G.G. in C" ] and the [Central Government] [Substituted by the A.O. 1937 for " G.G. in C" ] is satisfied that such coins are in accordance with the requirements of section 9 and of any notification for the time being in force under section 10 of the said Act [it] [Substituted by the A.O. 1937 for "he".] may, by notification in the [Official Gazette] [Substituted by the A.O. 1937 for " Gazette of India"], direct the issue of any such coins, and thereafter any such coins shall be legal tender in payment or on account in the same way and to the same extent as if they were coins referred to in section 14 of the said Act, and the provisions of the said Act shall apply accordingly.
