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[Cites 0, Cited by 0] [Section 28A] [Entire Act]

Union of India - Subsection

Section 28A(3) in The Reserve Bank of India Act, 1934

(3)The design, form and material of the special bank notes shall be such as may be approved by the Central Government after consideration of the recommendations made by the Governor and of the special one rupee notes shall be such as the Central Govern­ment may think fit to adopt.