6. Denominations, dimensions, designs and composition of coins,-
[(1)] [Section 6 re-numbered as sub-sec. (1) by the Coinage (Amendment) Act (33 of 1985), Section 2 (24-5-1985).] Coins may he coined at the Mint for issue under the authority of the Central Government, [of such denominations not higher than one thousand rupees], of such dimensions and designs, and of such metals or of mixed metals of such composition as the Central Government may, by notification in the Official Gazette, determine.] [Substituted for the words "of such denominations not higher than one hundred rupees" by the Indian Coinage (Amendment) Act (47 of 1975), Section 3 (12-8-75).](2)[ Notwithstanding anything contained in sub-section (1), if the Central Government is of opinion that it is necessary or expedient in the public interest so to do, it may authorise the coining, in like manner as is provided in that sub-section, of coins by any person (including the Government of any foreign country), beyond the limits of India and import such coins for issue under its authority under that sub-section] [Sub-section (2) inserted by the Coinage (Amendment) Act (33 of 1985), Section 2 (24-5-1985).].]
