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[Cites 0, Cited by 1] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(k) in The Foreign Exchange Regulation Act, 1973

(k)"Indian currency" means currency which is expressed or drawn in Indian rupees but does not include special bank notes and special one-rupee notes issued under section 28-A of the Reserve Bank of India Act, 1934;