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Madhya Pradesh HC Rules: Invest Seized Demonetised Notes in FDs - (23 Dec 2016)

Madhya Pradesh High Court has ruled that demonetised currency notes of Rs 1000 and Rs 500 denomination seized in corruption cases and other criminal matters and which is accounted for should be invested in Fixed Deposits (FDs) with nationalised banks by December 30.

Tags : MADHYA PRADESH HC   DEMONETISED CURRENCY   FIXED DEPOSITS  

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