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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2)(c) in The High Denomination Bank Notes (Demonetisation) Act, 1978

(c)the time within which and the manner in which the State Bank and public sector banks notified under clause (c) of sub- section (2) of section 7 may claim reimbursement from the Reserve Bank of payments made by them in respect of high denomination bank notes accepted by them under that section.