Section 7(2)(a) in The High Denomination Bank Notes (Demonetisation) Act, 1978

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Union of India - Subsection

Section 7(2)(a) in The High Denomination Bank Notes (Demonetisation) Act, 1978

(a)to either of the offices of the Reserve Bank at Bombay or to the sub- office, office or branch, as the case may be, of that bank at Ahmedabad, Bangalore, Bhubaneshwar, Calcutta, Gauhati, Hyderabad, Jaipur, Kanpur, Madras, Nagpur, New Delhi and Patna; or

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Union of India - Subsection

Section 7(2)(a) in The High Denomination Bank Notes (Demonetisation) Act, 1978