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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The High Denomination Bank Notes (Demonetisation) Act, 1978

(2)Every such return shall be prepared and presented as provided in sub- section (3) in triplicate and shall be signed by the Manager of the bank or other person in charge of the bank or the Government treasury.