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Crypto-currency, Bitcoins Aren't Valid Currency or Money Under Existing Laws: RBI Tells SC - (14 Sep 2018)

The affidavit field in Supreme Court said that the Reserve Bank of India (RBI) has the authority to notify instruments as valid currency but it should "possess identical or similar characteristics of cheques, postal orders and money orders".

Tags : COURT   RBI   SUPREME COURT  

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