Section 2 in The Specified Bank Notes (Cessation Of Liabilities) Act, 2017
2. Definitions.
(1)In this Act, unless the context otherwise requires,—(a)"appointed day" means the 31st day of December, 2016;(b)"grace period" means the period to be specified by the Central Government, by notification, during which the specified bank notes can be deposited in accordance with this Act;(c)"notification" means a notification published in the Official Gazette;(d)"Reserve Bank" means the Reserve Bank of India constituted by the Central Government under section 3 of the Reserve Bank of India Act, 1934;(e)"specified bank note" means a bank note of the denominational value of five hundred rupees or one thousand rupees of the series existing on or before the 8th day of November, 2016.(2)The words and expressions used and not defined in this Act but defined in the Reserve Bank of India Act, 1934 or the Banking Regulation Act, 1949 shall have the meanings respectively assigned to them in those Acts.
