Section 5(b) in The Investigation of High Quality Counterfeit Indian Currency Offences Rules, 2013
(b)the seized counterfeit currency includes any one of the [notes of denomination of One hundred rupees and above] [Substituted 'three highest denominations' by Notification No. G.S.R. 22(E), dated 11.1.2019.] issued by the Reserve Bank of India, and in circulation at such point in time.
