15A. [ Power to call in coin.- [Inserted by Act 10 of 1924, S, 3.]
Notwithstanding anything contained in [section 13] the [Central Government] [Substituted by A.L.O., 1937.] may, by notification in the [Official Gazette,] [Substituted by A.L.O., 1937.] call in with effect from such date as may be specified in the notification, any coin, of whatever date or denomination, referred to in [that section] [Substituted for the words "any of those sections" by Act 28 of 1947, Section 7 (7-6-1947).] [* * *] [Words "other than the rupee and half-rupee referred to in sub-section (1) of Section 12" omitted by Ordn. 12 of 1940, Section 2.] and on and from the date so specified such coin shall cease to be a legal tender [save to such extent as may be specified in the notification] [ Substituted for "save at a Government currency office" by Ordn. 12 of 1940, Section 2.].][* * * * *] [Proviso was omitted by Ordn. 12 of 1940, Section 2. ]Diminished, Defaced, And Counterfeit [* * *] [Word &Quot;silver&Quot; Repealed By Act 21 Of 1919, Section 6(1)] Coins
