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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(4) in The Reserve Bank of India Act, 1934

(4)For the purposes of this section, gold coin the gold bullion shall be valuated at a price not exceeding the international market price for the lime being obtaining, rupee coin shall be valued at its face value, and securities shall be valued at rates not exceeding the market rates for the time being obtain­ing.