Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] Union of India - Subsection Section 6(5) in The Investigation of High Quality Counterfeit Indian Currency Offences Rules, 2013 (5)For the purposes of sub-rule (3) and sub-rule (4), the empowered officer shall while ordering investigation, record the reasons thereof in writing.
