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Madras HC Refuses to Pass Any Order on Recovered Demonetised Currencies - (01 Dec 2016)

Madras High Court has refused to pass any kind of orders with respect to exchange of demonetised Rs. 500 and Rs. 1,000 currency notes recovered by Police after November 9.

Tags : MADRAS HIGH COURT   DEMONETISED   CURRENCY NOTES  

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