Section 7(1)(c) in The High Denomination Bank Notes (Demonetisation) Act, 1978

[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(c) in The High Denomination Bank Notes (Demonetisation) Act, 1978

(c)where the high denomination bank note is owned by a company, by the managing director thereof, or, where for any unavoidable reason such managing director is not able to tender the note, or; where there is no managing director, by any director thereof

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 7(1)(c) in The High Denomination Bank Notes (Demonetisation) Act, 1978