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Coinage Act, 2011 24. Power to make rules.- 1. The Government may, by notification, make rules to carry out the purposes of this Act. 2. In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely: a. the use of metal for the purpose of making any coin under clause (f) of section 2; b. the per cent of metals for any coin under clause (i) of section 2; c. the standard weight for any coin under clause (l) of section 2; d. the dimensions, designs, metals, mixed metals or their composition, for coins under section 4; e. the standard weight of coins and the remedy allowed in making such coins under section 5.    |
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