Reserve
Bank of India (Amendment and Miscellaneous Provisions) Act, 1953
[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:?
Section 1. Short title.?
This Act may be called the Reserve Bank
of India (Amendment and Miscellaneous Provisions) Act, 1953.
Section 2.?
[Amendments to the Reserve Bank of
India Act, 1934.] [Repealed by Act 36 of 1957, Section 2 and
Schedule.]
Section 3.?
[Amendments to the Reserve Bank of
India Act, 1934.] [Repealed by Act 36 of 1957, Section 2 and
Schedule.]
Section 4.?
[Amendments to the Reserve Bank of
India Act, 1934.] [Repealed by Act 36 of 1957, Section 2 and
Schedule.]
Section 5.?
[Amendments to the Reserve Bank of
India Act, 1934.] [Repealed by Act 36 of 1957, Section 2 and
Schedule.]
Section 6.?
[Amendments to the Reserve Bank of
India Act, 1934.] [Repealed by Act 36 of 1957, Section 2 and
Schedule.]
Section 7.?
[Amendments to the Reserve Bank of
India Act, 1934.] [Repealed by Act 36 of 1957, Section 2 and
Schedule.]
Section 8.?
[Amendments to the Reserve Bank of
India Act, 1934.] [Repealed by Act 36 of 1957, Section 2 and
Schedule.]
Section 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.