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Supreme Court Agrees to Decide Upon Extended Window For Note Exchange in July - (12 Apr 2017)

Supreme Court has said that it will first decide whether there is a need at all to open a window for public to exchange or deposit their demonetised currency notes post cut-off date of December 31, 2016 prescribed under Specified Bank Notes (Cessation of Liabilities) Act.

Tags : SUPREME COURT  DEMONETIZATION   NOTE EXCHANGE  

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