Section 4(1) in The Specified Bank Notes (Cessation Of Liabilities) Act, 2017
(1)Notwithstanding anything contained in section 3, the following persons holding specified bank notes on or before the 8th day of November, 2016 shall be entitled to tender within the grace period with such declarations or statements, at such offices of the Reserve Bank or in such other manner as may be specified by it, namely:—(i)a citizen of India who makes a declaration that he was outside India between the 9th November, 2016 to 30th December, 2016, subject to such conditions as may be specified, by notification, by the Central Government; or(ii)such class of persons and for such reasons as may be specified by notification, by the Central Government.
