Section 6(3)(ii) in Reserve Bank of India (Note Refund) Rules, 2009

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Union of India - Subsection

Section 6(3)(ii) in Reserve Bank of India (Note Refund) Rules, 2009

(ii)has been made imperfect or mutilated, thereby causing the note to appear to be of a higher denomination, or has been deliberately cut, torn, defaced, altered or dealt with in any other manner, not necessarily by the claimants, enabling the use of the same for making of a false claim under these rules or otherwise to defraud the Bank or the public,

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Union of India - Subsection

Section 6(3)(ii) in Reserve Bank of India (Note Refund) Rules, 2009