Section 2(1) in The Specified Bank Notes (Cessation Of Liabilities) Act, 2017
(1)In this Act, unless the context otherwise requires,—(a)"appointed day" means the 31st day of December, 2016;(b)"grace period" means the period to be specified by the Central Government, by notification, during which the specified bank notes can be deposited in accordance with this Act;(c)"notification" means a notification published in the Official Gazette;(d)"Reserve Bank" means the Reserve Bank of India constituted by the Central Government under section 3 of the Reserve Bank of India Act, 1934;(e)"specified bank note" means a bank note of the denominational value of five hundred rupees or one thousand rupees of the series existing on or before the 8th day of November, 2016.
