(2)All silver coins issued under this Act after the 10th day of March, 1940 b[and before the commencement of the Indian Coinage (Amendment) Act, 1947] shall continue as before to be a legal tender in payment or on account,(a)in the case of a rupee coin, for any sum;(b)in the case of a.half-rupee coin, for any sum not exceeding ten rupees;(c)in the case of a quarter-rupee, for any sum not exceeding one rupee :Provided that the coin has not been defaced and has not lost weight so as to be less than-(i)176.4 grains Troy in the case of a rupee coin, or(ii)88.2 grains Troy in the case of a half-rupee coin, or(iii)such weight as may be prescribed in the case of a quarter-rupee coin.
