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Delhi HC: Demonetised Notes Can’t be Deposited in Court Treasury - (15 Dec 2016)

Delhi High Court has directed that demonetised currency notes of Rs 1,000 and Rs 500 will not be deposited in Court treasury and asked judicial officers not to grant any relaxation in this regard.

Tags : DELHI HIGH COURT   DEMONETISED NOTES   COURT TREASURY  

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