Section 4 in Hyderabad Currency Demonetization (Consequential and Miscellaneous Provisions) Act, 1953
4. Amendment of section 2, Hyderabad Act III of 1308 F.
- Section 2 of the Hyderabad General Clauses Act (III of 1308 F.) shall be amended as follows :-For clause (22) in the said section, the following clause shall be substituted, namely :-"(22) 'rupee' means a rupee in I. G. Currency and fractional denominations of a rupee shall be construed accordingly."
