The Specified Bank Notes (Cessation of Liabilities) Act, 2017

[Act No. 2 of 2017]

[27th February, 2017]

Contents:
Title	The Specified Bank Notes (Cessation of Liabilities) Act, 2017
Sections:	Particulars:
1.	Short title and commencement
2.	Definitions
3.	Specified bank notes to cease to be liability of Reserve Bank or Central Government
4.	Exchange of specified bank notes
5.	Prohibition on holding transferring or receiving specified bank notes
6.	Penalty for contravention of section 4
7.	Penalty for contravention of section 5
8.	Offences by companies
9.	Special provisions relating to offences
10.	Protection of action taken in good faith.
11.	Power to make rules
12.	Power to remove difficulties
13.	Repeal and savings