Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Coinage (Amendment) Act, 1985 33 of 1985 [24 May 1985] CONTENTS 1. Short Title 2. Amendment Of Section 6 Coinage (Amendment) Act, 1985 33 of 1985 [24 May 1985] An Act further to amend to Coinage Act, 1906. BE it enacted by Parliament in the Thirty-sixth Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Coinage (Amendment) Act, 1985. 2. Amendment Of Section 6 :- Section 6 of the Coinage Act, 1906 (8 of 1906.)shall be re- numbered as sub-section (1) of that section and after sub-section (1) as so re-numbered, the following sub-section shall be inserted, namely:- "(2) Notwithstanding anything contained in sub-section (1), if the Central Government is of opinion that it is necessary or expedient in the public interest so to do, it may authorise the coining, in like manner as is provided in that sub-section, of coins by any person (including the Government of any foreign country), beyond the limits of India and import such coins for issue under its authority under that sub-section".