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 7] [Entire Act] Union of India - Subsection Section 7(b) in Reserve Bank of India (Note Refund) Rules, 2009 (b)the Prescribed Officer is satisfied, having regard to the printed matter which is legible on the note, that it is a genuine note.
