| [Act 54 of 1953] | [30th December, 1953] |
An Act further to amend the Reserve Bank of India Act, 1934, and to make special provisions in respect of certain high denomination bank notes
Be it enacted by Parliament as follows:-
1. Short title.-This Act may be called the Reserve Bank of India (Amendment and Miscellaneous Provisions) Act, 1953.
2.-[Amendments to the Reserve Bank of India Act, 1934.] [Repealed by Act 36 of 1957, Section 2 and Schedule.]
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Prior to repeal by Act 36 of 1957, Section 2 read as:
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2.-[Amendments to the Reserve Bank of India Act, 1934.]
3.-[Amendments to the Reserve Bank of India Act, 1934.] [Repealed by Act 36 of 1957, Section 2 and Schedule.]
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Prior to repeal by Act 36 of 1957, Section 3 read as:
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3.-[Amendments to the Reserve Bank of India Act, 1934.]
4.-[Amendments to the Reserve Bank of India Act, 1934.] [Repealed by Act 36 of 1957, Section 2 and Schedule.]
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Prior to repeal by Act 36 of 1957, Section 4 read as:
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4.-[Amendments to the Reserve Bank of India Act, 1934.]
5.-[Amendments to the Reserve Bank of India Act, 1934.] [Repealed by Act 36 of 1957, Section 2 and Schedule.]
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Prior to repeal by Act 36 of 1957, Section 5 read as:
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5.-[Amendments to the Reserve Bank of India Act, 1934.]
6.-[Amendments to the Reserve Bank of India Act, 1934.] [Repealed by Act 36 of 1957, Section 2 and Schedule.]
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Prior to repeal by Act 36 of 1957, Section 6 read as:
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6.-[Amendments to the Reserve Bank of India Act, 1934.]
7.-[Amendments to the Reserve Bank of India Act, 1934.] [Repealed by Act 36 of 1957, Section 2 and Schedule.]
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Prior to repeal by Act 36 of 1957, Section 7 read as:
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7.-[Amendments to the Reserve Bank of India Act, 1934.]
8.-[Amendments to the Reserve Bank of India Act, 1934.] [Repealed by Act 36 of 1957, Section 2 and Schedule.]
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Prior to repeal by Act 36 of 1957, Section 8 read as:
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8.-[Amendments to the Reserve Bank of India Act, 1934.]
9. Ordinance 3 of 1946 not to apply to certain high denomination bank notes.-Nothing contained in the High Denomination Bank Notes (Demonetisation) Ordinance, 1946 (3 of 1946) shall apply to any bank note of the denominational value of five hundred rupees, one thousand rupees or ten thousand rupees issued after the commencement of this Act, but no such bank note issued before the 13th day of January, 1946 shall be legal tender in payment or on account of the amount expressed therein at any place in India.