Section 4 in Hyderabad Currency Demonetization (Consequential and Miscellaneous Provisions) Act, 1953
4. Amendment of section 2, Act III of 1308 F.
- Section 2 of [the Telangana General Clauses Act, 1308 F.] [Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.](Act III of 1308 F). shall be amended as follows:-For clause (22) in the said section the following clause shall be substituted, namely:-"(22) 'rupee' means a rupee in I.G. Currency and fractional denominations of a rupee shall be construed accordingly'.
