(1)The coins issued under the authority of section 6 shall be a legal tender in payment or on account,(a)[in the case of a Coin of any denomination not lower than a rupee] for any sum;(b)in the case of a half-rupee coin, for any sum not exceeding ten rupees;(c)in the case of any other coin, 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 such weight as may be prescribed in its case.
