| [Act 19 of 1917] | [19th September, 1917] |
An Act to amend the Indian Paper Currency Act, 1910; and the Indian Paper Currency (Temporary Amendment) Act, 1917
Whereas it is expedient to amend the Indian Paper Currency Act, 2 of 1910, and the Indian Paper Currency (Temporary Amendment) Act, 11 of 1917; It is hereby enacted as follows:-
1. Short title and duration.-(1) This Act may be called the Indian Paper Currency (Amendment) Act, 1917.
(2) Sections 6 and 7 shall have operation only during the continuance of the present war and for a period of six months thereafter.
2. Amendment of Section 3, Act 11 of 1917.-Section 3 of the Indian Paper Currency (Temporary Amendment) Act, 1917, shall be construed as if for the words "three hundred millions" the words "1[six hundred and sixty millions]" were substituted.
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Prior to amendment by Act 6 of 1918, Section 2 read as:
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2. Amendment of Section 3, Act 11 of 1917.-Section 3 of the Indian Paper Currency (Temporary Amendment) Act, 1917, shall be construed as if for the words "three hundred millions" the words "four hundred and twenty millions" were substituted.
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1 Substituted for "four hundred and twenty millions" by Act 6 of 1918, Section 2.
3. Amendment of Section 2, Act 2 of 1910.-In clause (a) of Section 2 of the Indian Paper Currency Act, 1910 (hereinafter referred to as the said Act) after the words "value of" the words "one rupee, two and a half rupees", shall be inserted.
4. Amendment of Section 3, Act 2 of 1910.-In Section 3 of the said Act, the words "not being less than five rupees" shall be omitted.
5. Amendment of Section 15, Act 2 of 1910.-In Section 15 of the said Act, for the words "five rupees" wherever they occur the words "one rupee" shall be substituted.
6. Amendment of Section 19, Act 2 of 1910.-In Section 19 of the said Act after the words "the Governor-General in Council" the words "including any gold coin or bullion held on behalf of the Governor-General in Council by or under the control of the Government if any part of His Majesty's Dominions for coinage or such other temporary purpose" shall be inserted.
7. Amendment of Section 21, Act 2 of 1910.-In Section 21 of the said Act after the words "the Secretary of State for Indian in Council" where they last occur, the words "or to the Government of any part of His Majesty's Dominions or from any such Government to the Governor-General in Council" shall be inserted.
8. Amendment of Section 29(2)(a), Act 2 of 1910.-In clause (a) of sub-section (2) of Section 29 of the said Act, the words and signs "(not being less than five rupees)" shall be omitted.
9. Repeal of Ordinance 2 of 1917.-The Indian Paper Currency (Amendment) Ordinance, II of 1917, is hereby repealed.