Section 3 in The Investigation of High Quality Counterfeit Indian Currency Offences Rules, 2013
3. Forensic determination of high quality counterfeit Indian paper currency.
- No Investigating Officer shall apply the provisions of sub-clause (iiia) of clause (a) of sub-section (1) of section 15 read with section 16 unless he obtains a report of the authorised forensic laboratory in respect of the seized currency.
