25. [ Tbmporary provisions with respect to French coins.- [Inserted by the French Establishments A.L.O., 1954, Para. 3 and Schedule.]
Notwithstanding anything contained in para. 6 of the French Establishments (Application of Laws) Order, 1954, or in this Act coins of such description as at the commencement of the said Order were in circulation as legal tender in the French Establishments, as defined in that Order, shall continue to be legal tender in the said establishments to the like extent and subject to the same conditions as immediately before the commencement of the said Order and for such period or periods, not exceeding one year in the aggregate from such commencement, as the Central Government may from time to time, by notification in the Official Gazette, determine.]THE SCHEDULE - Enactments repealed.- [Repealed by the Repealing and Amending Act, 1914 (10 of 1914), Section 3 and Sch. II.]
