(2)All new coins in the naya paisa series, designated as such under the notification of the Government of India in the Ministry of Finance, Department of Economic Affairs, Number S.R.O. 1120, dated the 11th May, 1956 issued prior to the commencement of the Indian Coinage (Amendment) Act, 1964 (17 of 1964), shall continue to be a legal tender in payment or on account, in case of,—(a)a half-rupee or fifty naye paise coin, for any sum not exceeding ten rupees;(b)any other coin, for any sum not exceeding one rupee.
