Notwithstanding the repeal of the enactments and the Ordinance specified in sub-section (1) of section 27,—(a)all coins issued under the said enactments; and(b)Government of India one rupee note issued under the Currency Ordinance, 1940 (Ord. IV of 1940),which are legal tender immediately before the commencement of the Coinage Act, 2011 shall be deemed to be the coin and continue to be legal tender in payment or on account under the corresponding provisions of this Act.
