(4)[ All new coins in the naya paisa series, designated as such under the notification of the Government of India in the Ministry of Finance, Department of Economic Affairs, No. S.R.O. 1120, dated 11th May, 1956 which may have been issued under this Act prior to the commencement of the Indian Coinage (Amendment) Act. 1964, shall continue to he a legal tender in payment or on account.(a)in the case of a half-rupee of fifty naya paise coin, for any sum not excluding ten rupees;(b)in the case of any other coin, for any sum not exceeding one rupee.]
