LexSection 22A — Non-applicability of certain provisions to digital form of bank notes
The Reserve Bank of India Act, 1934
1 [22A. Non-applicability of certain provisions to digital form of bank notes .--Nothing contained in sections 24, 25, 27, 28 and 39 shall apply to the bank notes issued in digital form by the Bank.]Open in Lexace · Ask the AI about this section