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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(22) in Hyderabad General Clauses Act, 1308F

(22)[ "rupee" means a rupee in I. G. currency and fractional denominations of a rupee shall be construed accordingly;] [As amended by Act No. I of 1953, Published in Gazette Extraordinary No. 47, dated 1st April, 1953.]