Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2)(ii) in Reserve Bank of India (Note Refund) Rules, 2009

(ii)if the undivided area of the single largest undivided piece of the note presented is equal to or more than 40 percent and less than or equal to [80] [Substituted '65' by Notification No. RBI/DCM (NE) No. 631/08.01.01/2018-19, dated 5.9.2018.] percent of the area of the respective denomination rounded off to the next complete square centimeter, half the value of the note is payable.