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[Cites 0, Cited by 3] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(7) in The High Denomination Bank Notes (Demonetisation) Act, 1978

(7)The Central Government or any person or authority authorised by it in this behalf may, by order in writing and for reasons to be recorded therein, extend in any case or class of cases the period during which high denomination bank notes may be tendered for exchange under this section.